Section 2 in Maharashtra Legislature Members (Removal of Disqualifications) Act, 1956
2. Removal of certain disqualifications.
A person shall not be disqualified for being chosen as, or for being a member of the [Maharashtra Legislative Assembly] [These words were substituted for the words 'Bombay Legislative Assembly' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] or the [Maharashtra Legislative Council] [These words were substituted far the words 'Bombay Legislative Council' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] merely by reason of the fact that he holds any of the offices specified in Schedule I appended hereto.
