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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(5) in Assam Panchayat Act, 1994

(5)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 is carried, he shall not preside at the meeting during such discussion, or vote on, or take part in it. Any member of the Anchalik Panchayat may be chosen presided over the meeting during the continuance of such discussion.