Section 34(4) in Chennai City Municipal Corporation Act, 1919
(4)If the [Mayor] [Substituted for the word 'President' by section 2 of the Chennai City Municipal (Amendment) Act, 1933 Tamil Nadu Act III of 1933).] or chairman is [alleged] [Substituted for the word 'believed' by section 20(ii) of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] by any [the councillor or persons referred to in [clauses (b) and (c)] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1958 (Tamil Nadu XXIV of 1958).] of sub-section (2) of section 5] [*] [Omitted for the word 'or alderman' by section 2(2) of the Chennai City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).], present at the meeting to have any such interest in any matter under discussion, he may, on the motion of such [the councillor or persons referred to in [clauses (b) and (c)] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1958 (Tamil Nadu XXIV of 1958).] of sub-section (2) of section 5] [*] [Omitted for the word 'or alderman' by section 2(2) of the Chennai City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).] if carried, be required to absent himself from the meeting during the discussion.
