KARNATAKA LEGISLATURE (PROHIBITION OF SIMULTANEOUS MEMBERSHIP) ACT, 1956

An Act to provide for the vacation by a person who is chosen a member of both Houses of the Legislature of the 1State of Karnataka1 of his seat in one House or the other.

Act number

Act 3 of 1957

Year

1957

Enacted on

24-01-1957

In force from

01-11-1973

Jurisdiction

Karnataka State Act

Subjects

Elections, Constitutional Law

Read the full text of KARNATAKA LEGISLATURE (PROHIBITION OF SIMULTANEOUS MEMBERSHIP) ACT, 1956 section by section on LawLens.

Official source: India Code