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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(1) in Andhra Pradesh Municipalities Act, 1965

(1)No member shall vote on, or take part in discussion of any question coming up for consideration at a meeting of the council, if the question is one in which, apart form its general application to the public, he has personal interest or he or his partner has any direct or indirect pecuniary interest.