56. Commissioners disqualified from voting on certain questions.
- No Commissioner of a Board or a committee shall vote on any matter affecting his own conduct or pecuniary interest, or on any question which regards exclusively the assessment of himself, or the valuation of any property in respect of which he is directly or indirectly in any way interested, or of any property of or for which he is a manager or agent, for his liability to any tax.Validity of Acts and Proceedings
