Maharashtra Legislature Members Pension (Third Amendment) Act, 2006
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Legislature Members Pension (Third Amendment) Act, 2006 46 of 2006 [29 December 2006] CONTENTS 1. Short Title 2. Amendment Of Section 3 Of Mah. I Of 1977 Maharashtra Legislature Members Pension (Third Amendment) Act, 2006 46 of 2006 [29 December 2006] PREAMBLE An Act further to amend the Maharashtra Legislature Members' Pension Act, 1976. WHEREAS it is expedient to amend the Maharashtra Legislature Members' Pension Act, 1976 (Mah. I of 1977), for the purposes hereinafter appearing; it is hereby enacted in the Fifty-seventh Year of the Republic of India as follows:- 1. Short Title :- (1) This Act may be called the Maharashtra Legislature Members Pension (Amendment) Act, 2006. 2. Amendment Of Section 3 Of Mah. I Of 1977 :- In section 3 of the Maharashtra Legislature Members Pension Act, 1976 (Mah. I of 1977), in sub-section (1), in the second proviso, for the words "disqualified as a member of the State Legislature" the words "disqualified for being a Member of the State Legislature under clause (1) of article 191 of the Constitution of India" shall be substituted and shall be deemed to have been substituted with effect from the 1st September 2000.
Act Metadata
- Title: Maharashtra Legislature Members Pension (Third Amendment) Act, 2006
- Type: S
- Subtype: Maharashtra
- Act ID: 20849
- Digitised on: 13 Aug 2025