Section 82(a) in The U.P. Municipalities Act, 1916
(a)having a [share or interest, whether pecuniary or of any other nature] [Substituted by U.P. Act No. 26 of 1964.] in any lease, sale or purchase of land or buildings, or in any agreement for the same, provided that such [share or interest, whether pecuniary or of any other nature] [Substituted by U.P. Act No. 26 of 1964.] was acquired before he became a member, or
