Section 23(2) in The Calcutta Improvement Act, 1911
(2)If any Trustee, or any person associated with the Board under section 19, or any other member of a Committee appointed under this Act, has, directly or indirectly, any beneficial interest in any land situated in an area comprised in any improvement scheme framed under this Act, or in an area in which it is proposed to acquire land for any of the purpose of this Act, -(i)he shall, before taking part in any proceeding at a meeting of the Board or any Committee relating to such area, inform the person presiding at the meeting of the nature of such interest,(ii)he shall not vote at any meeting of the Board or any Committee upon any resolution or question relating to such land, and(iii)he shall not take nay other part in any proceeding a a meeting of the Board or any Committee relating to such area if the person presiding at the meeting considers it inexpedient that he should do so.
