LexSection 16 — Duration of Legislative Assemblies.
The Bombay Reorganisation Act, 1960
The period of five years referred to in clause (1) of article 172 of the Constitution shall, in the case of the Legislative Assembly of Maharashtra or Gujarat, be deemed to have commenced on the date on which it actually commenced in the case of the Legislative Assembly of Bombay.Open in Lexace · Ask the AI about this section