Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Odisha - Subsection

Section 67(4) in Orissa Municipal Act, 1950

(4)If the President is believed by any Councillor present at the meeting to have any such pecuniary interest in any matter under discussion, the President may, if a motion to that effect be carried, be required to absent himself from the meeting during such discussion.