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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in The Orissa Water Supply and Sewerage Board Act, 1991

(2)If any Member of the Board or of a Committee appointed by the Board has directly or indirectly any interest 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 Committee thereof in which any meeting relating to such land is concerned.