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17. Salaries and allowances of members.- Members of the Legislative Assembly of 1[the Union territory] shall be entitled to receive such salaries and allowances as may from time to time be determined by the Legislative Assembly of the Union territory by law and, until provision in that behalf is so made, such salaries and allowances as the Administrator may, with the approval of the President, by order determine. 1. Subs. by Act 18 of 1987, s. 65, for "a Union territory" (w.e.f. 30-5-1987). 2. Ins. by Act 24 of 1985, s. 3 (w.e.f. 29-3-1985). 3. Subs. by Act 18 of 1987, s. 65 for "every Union territory" (w.e.f. 30-5-1987).    |
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