Section 10 in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
10. Removal of certain disqualifications.
- No person shall be disqualified for being chosen as or for being a member of the Andhra Pradesh Legislative Assembly or the [Legislative Council] [Added by Act 20 of 2007.] on the ground only that the holds any of the offices specified in the Schedule to this Act.
