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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Uttarakhand - Subsection

Section 55(2) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(2)If any member of the Board 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 such meeting of the Board in which any matter relating to such land is being considered.