Section 35(2) in The Madurai City Municipal Corporation Act, 1971
(2)The Mayor or chairman of any committee may prohibit any [councillor or person referred to in clauses (b), (c) and (d) of sub-section (2) of section 5] [Substituted by Tamil Nadu Act 26 of 1994.] from voting on or taking part in the discussion of any matter in which the [councillor or person referred to in clauses (b), (c) and (d) of sub-section (2) of section 5] [Substituted by Tamil Nadu Act 26 of 1994.] is believed to have such interest, or he may require the [councillor or persons referred to in clauses (b), (c) and (d) of sub-section (2) of section 5] [Substituted by Tamil Nadu Act 26 of 1994.] to absent himself during the discussion.
