Section 8(2)(b) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

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(b)if he votes or takes part as a member in the discussion of any matter-

(i)in which he has directly or indirectly by himself or his partner, any share or interest, irrespective of the value of such share or interest or

(ii)where he is professionally interested; or

(iii)where he is engaged at the time in any proceeding against the Authority.

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