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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(2)(iii) in The Punjab Town Improvement Act, 1922

(iii)he shall not take any other part in any proceeding at a meeting of the trust or any such committee relating to such area if the person presiding at the meeting considers it inexpedient that he should do so.