Section 74(3) in Telangana District Boards Act, 1955
(3)Nothing in this section shall bar a criminal prosecution under section 75.Explanation. - A person shall not by reason only of being a shareholder in, or a member of, any incorporated or registered company, be deemed to be interested in any contract entered into between the company and the Board, but he shall not take part in any proceedings of the Board relating to any such contract.
