Section 8(2) in Uttar Pradesh Rural Housing Board Act, 1983
(2)If any member of the Board or of its committee has directly or indirectly any interest in any land situated in any area comprised in any of the schemes framed under this Act, or in any area in which it is proposed to acquire land for any of the purposes of this Act, he shall not take part in any meeting of the Board or its committee in which any matter relating to such land is considered.
