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[Cites 0, Cited by 0] [Section 180(2)] [Section 180] [Entire Act]

State of Karnataka - Subsection

Section 180(2)(g) in Karnataka Panchayat Raj Act, 1993

(g)No member of a Zilla Panchayat shall vote on, or take part in the discussion of, any question coming up for consideration at a meeting of the Zilla Panchayat or any committee, if the question is one in which apart from its general application to the public he has any pecuniary interest.