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[Cites 0, Cited by 0] [Section 141(2)] [Section 141] [Entire Act]

State of Karnataka - Subsection

Section 141(2)(h) in Karnataka Panchayat Raj Act, 1993

(h)If the person presiding is believed by any member present at the meeting to have any such pecuniary interest in any matter under discussion , and if a motion to that effect be carried, he shall not preside at the meting during such discussion, or vote on, or take part in it. Any member of the Taluk Panchayat may be chosen to preside at the meeting during the continuance of such discussion.