Section 26(2)(b) in Karnataka Municipal Corporations Act, 1976

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State of Karnataka - Subsection

Section 26(2)(b) in Karnataka Municipal Corporations Act, 1976

(b)votes or takes part as a councillor in the discussions of any matter,-

(i)in which he has, directly, or indirectly, by himself or his partner, any such share or interest as is described in sub-clause (i), (ii), (iii) or (v) of clause (c) of the provisio to sub-section (1) whatever may be the value of such share or interest, or

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

(iii)in which he is engaged at the time in any proceeding against the Corporation; or

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State of Karnataka - Subsection

Section 26(2)(b) in Karnataka Municipal Corporations Act, 1976