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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Karnataka - Subsection

Section 80(4) in Karnataka Municipal Corporations Act, 1976

(4)If the Mayor or chairman is alleged by any councillor present at the meeting to have any such interest in any matter under discussion, he may, on the motion of such councillor if carried, be required to absent himself from the meeting during the discussion.