Section 149(2)(b) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

[Cites 0, Cited by 0] [Section 149(2)] [Section 149] [Entire Act]

Greater Bengaluru City Corporation -

Section 149(2)(b) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(b)votes or takes part as a councillor in the discussions of any matter,-

(i)in which he has conflict of interest; or

(ii)in which he is engaged at the time in any proceeding against