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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(8) in Assam Panchayat Act, 1994

(8)If the person presiding is believed by any member present at the meeting to have any such pecuniary interest in any matter under discussion, and if a motion to that effect be-carried, he shall not preside at the meeting during such discussion on vote on or take part in it. Any member of Gaon Panchayat may be closer to preside at meeting curing its continuance of such discussion.