Section 3 in Maharashtra Legislature Members (Removal of Disqualifications) Act, 1956
3. Temporary provisions.
- For the removal of doubt, it is hereby declared that a person deemed to have been elected or chosen as a member of the Bombay Legislature under section 28 or section 34 of the States Reorganisation Act, 1956 shall not be deemed to be disqualified for being elected or chosen as, or for being, a member of the said Legislature merely by reason of the fact that he holds an office declared by any of the acts specified in Schedule-II or any other law in force immediately before the 1st day of November 1956, to be an office of profit which shall not disqualify the holder for being elected or chosen as, or for being, a member of a State Legislature.
