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1[22A. Facility of rent-free houses.- (1) Every Judge shall be entitled without payment of rent to the use of an official residence in accordance with such rules as may, from time to time, be made in this behalf. 1. Ins. by Act 35 of 1976, s. 4 (w.e.f. 1-10-1974). 2. Subs. by Act 46 of 2005, s. 3, for "of ten thousand rupees" (w.e.f. 1-4-2004). 3. The words "plus thirty per cent. of the dearness pay" omitted by Act 23 of 2009, s. 5 (w.e.f. 1-1-2006). 4. Subs. by Act 38 of 1986, s. 5, for sub-sections 22B and 22C (w.e.f. 1-11-1986). 5. Subs. by Act 20 of 1996, s. 4, for "one hundred and fifty liters of petrol every month or the actual consumption of Petrol" (w.e.f. 11-1-1996). 6. Subs. by Act 23 of 2009, s. 6, for section 22C (w.e.f. 1-1-2006). 7. Subs. by Act 20 of 1988, s. 3, for section 22D (w.e.f. 1-11-1986). 8. Ins. by Act 2 of 1994, s. 2 (w.e.f. 1-4-1986). 9. Ins. by Act 4 of 1958, s. 7 (w.e.f. 1-11-1956). (2) Where a Judge does not avail himself of the use of an official residence, he may be paid every month an allowance 2[equivalent to an amount to thirty per cent. of the salary 3***].    |
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