Section 59(a) in The Manipur Municipalities Act,1994.
(a)of having a share or interest in-(i)a contract entered into between the Nagar Panchayat or the Council, as the case may be, and any incorporated or registered company or any registered Co-operative Society of which such Councillor is a member or shareholder; or(ii)any Agreement for the loan of money, or any security for the payment of money only; or(iii)any newspaper in which any advertisement relating to the affairs of the municipality is inserted; or
