Section 15(2) in The Rajasthan Urban Improvement Act, 1959
(2)A person shall not be deemed for the purpose of sub-section (1) to acquire, or continue to have, any share or interest in a contract or employment by reason only of his-(a)having a share or interest in any lease, sale or purchase of land or building or in any agreement for the same provided that such share or interest was acquired before he became a Trustee, or(b)having a share or interest in a newspaper in which an advertisement relating to the affairs of the Trust is inserted, or(c)holding a debenture or otherwise being interested in a loan raised by or on behalf of the Trust, or(d)having a share or interest in the occasional sale of an article, in which he regularly trades, to the Trust to a value not exceeding, in any one year, such amount as the Trust, with the sanction of the State Government, may fix in this behalf.
