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[Cites 0, Cited by 1] [Section 151] [Entire Act]

State of Bihar - Subsection

Section 151(2) in The Bihar Panchayat Raj Act, 2006

(2)The Members of that Gram Panchayat, Panchayat Samiti or Zila Parishad, which has been dissolved under sub-section(l) shall vacate their offices from the date specified in the order of the Government.