Section 14A — Disqualification on ground of defection for being a member.

1 [ 14A. Disqualification on ground of defection for being a member .--The provisions of the Tenth Schedule to the Constitution shall, subject to the necessary modifications (including modifications for construing references therein to the Legislative Assembly of a State, article 188, article 194 and article 212 as references, respectively, to the Legislative Assembly of 2 [the Union territory], section 11, section 16 and section 37 of this Act), apply to and in relation to the members of the Legislative Assembly of 2 [the Union territory] as they apply to and in relation to the members of the Legislative Assembly of a State, and accordingly,-- (a) the said Tenth Schedule as so modified shall be deemed to form part of this Act; and (b) a person shall be disqualified for being a member of the Legislative Assembly of 2 [the Union territory] if he is so disqualified under the said Tenth Schedule as so modified.]

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