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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2)(iii) in The Rajasthan Urban Improvement Act, 1959

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