430. Punishment for acquiring share or interest etc. with Municipality.
- Any Councillor who knowingly acquires, directly or indirectly, any share or interest in any contract made with, or any work done for, the Municipality except as a shareholder (other than a Director) in an incorporated company or as a member of a co-operative society shall be deemed to have committed the offence punishable under Section 168 of the Indian Penal Code.
