Maharashtra Legislature Members (Removal of Disqualifications) Act

An Act to provide for the removal of certain disqualifications or being chosen as, and for being, a member of 2the Maharashtra Legislative Assembly and the Maharashtra Legislative Council.

Act number

Act 52 of 1956

Year

1956

Enacted on

17-12-1956

In force from

12 December 1956

Jurisdiction

Maharashtra State Act

Subjects

Elections, Constitutional Law

Read the full text of Maharashtra Legislature Members (Removal of Disqualifications) Act section by section on LawLens.

Official source: India Code