Section 53(4A) in Karnataka Panchayat Raj Act, 1993
(4A)[ It shall be the duty of every member of a Grama Panchayat to disclose to the Grama Panchayat any pecuniary interest that he has, direct or indirect, in any question coming up for consideration at a meeting of a Grama Panchayat] [Inserted by Act 37 of 2003 w.e.f. 1.10.2003.]
