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[Cites 0, Cited by 1] [Section 80] [Entire Act]

State of Karnataka - Subsection

Section 80(2) in Karnataka Municipal Corporations Act, 1976

(2)The Mayor or chairman may prohibit any councillor from voting on or partaking in the discussion of, any matter in which the councillor is believed to have such interest or he may require the councillor to absent himself during the discussion.