Section 9(1)(vi) in The Bihar Agricultural Produce Markets Act, 1960

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State of Bihar - Subsection

Section 9(1)(vi) in The Bihar Agricultural Produce Markets Act, 1960

(vi)one shall be a person elected by the members of the municipality or the members of a Gram Panchayat of the Gram Sabha, established under section 3 of the United Provinces Panchayat Raj Act, 1947 (U.P. Act 26 of 1947), as extended to the Union territory of Manipur (Village Authorities in Hill Areas) Act, 1956 (80 of 1956) within whose jurisdiction the principal market yard is situated, from among the members of the municipality or the members of the Gram Panchayat or the members of the Village Authority concerned, as the case may be.

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State of Bihar - Subsection

Section 9(1)(vi) in The Bihar Agricultural Produce Markets Act, 1960