Section 17(2)(b) in The M.P. Municipal Corporation Act, 1956

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State of Madhya Pradesh - Subsection

Section 17(2)(b) in The M.P. Municipal Corporation Act, 1956

(b)acts as a [Councillor or Mayor] [Substituted by M.P. Act No. 18 of 1997.] in any matter-

(i)in which he has directly or indirectly by himself or his partner, any share or interest, as is described in clause (g) of sub-section (1); or

(ii)in which he is professionally interested on behalf of a client, principal or other person; or