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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Telangana - Subsection

Section 60(2) in Telangana District Boards Act, 1955

(2)The presiding authority may, on his own motion or on the motion of any member present, prohibit member from voting or taking part in a discussion on any matter in which he believes such member to have such interest, or require such member to absent himself during the discussion.