Section 16(2)(b) in Karnataka Municipalities Act, 1964

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

(i)in which he has directly, or indirectly, by himself, or his partner, any such share or interest as is described in sub-clause (i), (ii),

(iii)or (v) of clause (d) of the proviso to sub-section (1) whatever may be the value of such share or interest, or

(ii)in which he is professionally interested on behalf of a principal or other person, or

(iii)in which he is engaged at the time in any proceeding against the municipal council, or

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