Section 34(2) in Chennai City Municipal Corporation Act, 1919
(2)The [Mayor] [Substituted for the word 'President' by section 2 of the Chennai City Municipal'(Amendment) Act, 1933 (Tamil Nadu Act III of 1933).] or chairman may prohibit any [councillor or persons referred to in [clauses (b) and (c)] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1956' (Tamil Nadu XXIV of 1958).] of sub-section (2) of section 5] [*] [Omitted for the word 'or alderman' by section 2(2) of the Chennai City Municipal (Amendment) Act, 195S (Tamil Nadu Act XXIV of 1958).] from voting on or taking part in the discussion of any matter in which the [councillor or persons referred to in [clauses (b) and (c)] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1958 (Tamil Nadu XXIV of 1958).] of sub-section (2) of section 5] is believed to have such interest, or he may require the [councillor or persons referred to in [clauses (b) and (c)] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 195S (Tamil Nadu XXIV of 1958).] of sub-section (2) of section 5] [*] [Omitted for the word 'or alderman' by section 2(2) of the Tamil Nadu Act XXIV of 1958.] to absent himself during the discussion.
