Section 38(1)(e) in The M.P. Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

(e)acts as [Councillor or President] [Substituted by M.P. Act No. 29 of 2003, for the word 'Councillor'.] in any matter-

(i)in which he has directly or indirectly, by himself or his partner, any share or interest, as is described in clause (i) of Section 35; or

(ii)in which he is professionally interested on behalf of a client, principal or other person; or

(ee)[ Omitted;] [[Omitted by M.P. Act No. 16 of 2007. Prior to omission is was as under :

Legal Document View