in the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (8 of 1971):
(a) at the end of section 4-D, the following explanation shall be added, namely:
Explanation. The expression construction of a house for the purposes of it this section, shall include addition to, alteration in, renovation of or repairs of a house
(b) the existing section 6-C shall be renumbered as sub-section (1) and thereafter sub-section (2) shall lie added, namely:
(2) Every person who is entitled to medical facilities under sub-section (1) shall be entitled for medical advance, subject to such conditions as may be prescribed, for himself and for the members of his family.
Explanation. For the purposes of this section, the expression family shall mean and include the spouse, minor children and parents of such a person wholly dependent upon that person, ; and
(c) the word and occurring after clause (ff) of sub-section (2) of section 7, shall be omitted and thereafter the following clause (fff) shall be inserted, namely:
(fff) the conditions subject to which the medical advance under section 6-C is to be granted; and