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State of Bihar - Section

Section 35 in The Bihar Panchayat Raj Act, 2006

35. Declaration of Blocks.

- For the purposes of this Act, the State Government may, by notification in the Official Gazette declare any area, within the district to be a Block and name that Block; and
(a)include any area within that district in the Block so declared;
(b)exclude any area from any such Block, or
(c)transfer any area from one Block to another within the same district.