Section 12(2) in Maharashtra Jeevan Authority Act, 1976
(2)If any Member of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] or of a committee appointed by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] has directly or indirectly any interest in any area in which it is proposed to acquire land for any of the purposes of this Act, he shall not take part in any meeting of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] or committee thereof in which any matter relating to such land is considered.
