Section 26J(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(2)If any member of the Board or of a Committee appointed by the Board has, directly or indirectly, any interest in any area in which it is proposed to acquire land for any of the purposes of this Act, he shall not take part in any, meeting of the Board or sub-committee in which any matter relating to such land in considered.
