1[(1) This Act may be called the Maharashtra Legislature Members (Removal of Disqualifications) Act.]
(2) It shall be deemed to have come into force on the 1st day of November 1956.
1. Sub-section (1) was substituted by Mah. 15 of 1980, Schedule.
A person shall not be disqualified for being chosen as, or for being a member of, the 1[Maharashtra Legislative Assembly] or the 2[Maharashtra Legislative Legislative Council] merely by reason of the fact that he holds any of the offices specified in Schedule I appended hereto.
1. These words were substituted for the words "Bombay Legislative Assembly" by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.
2. These words were substituted for the words "Bombay Legislative Council" by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.
For the removal of doubt, it is hereby declared that a person deemed to have been elected or chosen as a member of the Bombay Legislature under section 28 or section 34 of the States Reorganisation Act, 1956 (XXXVII of 1956) shall not be deemed to be disqualified for being elected or chosen as, or for being, a member of the said Legislature merely by reason of the fact that he holds an office declared, by any of the Acts specified in Schedule II or any other law in force immediately before the 1st day of November 1956, to be an office of profit which shall not disqualify the holder for being elected or chosen as, or for being, a member of a State Legislature.
The Bombay Legislature Members (Removal of Disqualifications) Act, 1951 (Bom. XXV of 1951), is hereby repealed.