Section 10 in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
10. [ Removal of certain disqualifications. [Substituted with marginal heading by Act No. XXIII of 1956]
- No person shall be disqualified for being chosen as or for being a member of the [Telangana] Legislative Assembly [or the Legislative Council] [Inserted by Act No.20 of 2007.] on the ground only that he holds any of the offices specified in the Schedule to this Act.]
