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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(1) in The Bihar Panchayat Raj Act, 2006

(1)A Panchayat Samiti shall have the power to acquire, hold and dispose of property and to enter into contracts:Provided that in all cases of disposal of immovable property, the Panchayat Samiti shall obtain the prior approval of the Government.