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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Tamilnadu - Subsection

Section 91(4) in Tamil Nadu Panchayats Act, 1994

(4)If the President or Chairman is believed by any member present at the meeting to have any such pecuniary interest in any matter under discussion, he may, if a motion to that effect is carried, be required to absent himself from the meeting during such discussion.