Section 49(l) in The Mumbai Municipal Corporation Act, 1888
(l)a member of the Standing Committee shall not vote or take part in the discussion before the said committee or before any sub-committee of any matter in which he has, directly or indirectly, by himself or by his partner, any share or interest such as is described in clauses (g) to (I) both inclusive, of section 16 or in which he is professionally interested on behalf of a client, principal or other persons;
