Section 4(7) in Telangana Jagirdars Debt Settlement Act, 1952
(7)No member of a Board who has directly or indirectly by himself or by his partner or near relation any share or interest in any transaction which is the subject matter of any proceedings before the Board or any Jagirdar or any creditor of a Jagirdar or a professional money-lender shall act as a member of the Board in respect of such proceedings:Provided that the proceedings of a Board shall not be called in question on the ground that a member has acted in contravention of this sub-section unless by reason of such contravention there has been a failure of justice.
