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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(b) in The Bihar Panchayat Raj Act, 2006

(b)exercise such powers and perform such duties of the Pramukh of the Panchayat Samiti as the Pramukh from time to time may, subject to the Rules made by the Government in that behalf, delegate to him by an order in writing; and