Bombay Prohibition of Simultaneous Membership Act, 1957

For Statement of Objects and Reasons, see Bombay Government Gazette, 1957, Part V, pages 57-58. An Act to provide for the vacation by a person who is chosen a member of both Houses of the Legislature of the State of Bombay of his seat in one House or the other. Whereas it is necessary to provide, in accordance with Article 190 of the Constitution of India, for the vacation by a person who is chosen a member of both Houses of the Legislature of the State of Bombay of his seat in one House or the other; It is hereby enacted in the Eighth Year of the Republic of India as follows:-

Act number

Act 12 of 1957

Year

1957

Enacted on

30-03-1957

In force from

30 March 1957

Jurisdiction

Maharashtra State Act

Subjects

Elections

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Official source: India Code