Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Madhya Pradesh - Section Section 85 in The M.P. Municipalities Act, 1961 85. Councillors not to take part in discussion in certain cases. - No Councillor shall vote on, or take any part in the discussion of any matter in which he has directly or indirectly any pecuniary interest.
