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THE CHHATTISGARH VIDHAN SABHA SADASYA VETAN BHATTA PENSION (SANSHODHAN) ACT, 2007
THE CHHATTISGARH VIDHAN SABHA SADASYA VETAN BHATTA PENSION (SANSHODHAN) ACT, 2007
(No. 8 of 2007)
An Act further to amend the Chhattisgarh Vidhan Sabha Sadasya Vetan, Bhatta Tatha Pension Adhiniyam, 1972 (No. 7 of 1973).
Be it enacted by the Chhattisgarh Legislature in the Fifty-eighth year of the Republic of India as follows:—
Short title and commencement
1. (1) This Acct may be called the Chhattisgarh Vidhan Sabha Sadasya Vetan, Bhatta Tatha Pension (Sanshodhan) Adhiniyam, 2007.
(2) It shall come into force from the date of its publication in the Official Gazette.
Amendment of Section 5-A
2. In Section 5-A of the Chhattisgarh Vidhan Sabha Sadasya (Vetan, Bhatta Tatha Pension) Adhiniyam, 1972 (No. 7 of 1973), (hereinafter referred to as the Principal Act),—
For sub-section (2), the following sub-section shall be substituted:—
“(2) Every person entitled for pension under section 6 (A), subject to such rules which may be made by State Government shall be entitled to coupons of Rs. Sixty thousand value during one financial year for journey alone or with one person and that such persons shall also be entitled to journey by air within the limit of such coupon of “Rs. Sixty thousand”.”
