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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Tamilnadu - Subsection

Section 91(2) in Tamil Nadu Panchayats Act, 1994

(2)The President or Chairman, as the case may be, may prohibit any member from voting or taking part in the discussion of any matter in which he believes such member to have such interest, or he may require such member to absent himself during the discussion.