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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Bihar - Subsection

Section 67(4) in The Bihar Panchayat Raj Act, 2006

(4)The election of the Adhayaksha or the Up-Adhayaksha of Zila Parishad and filling up of vacancies in the said offices and determination of disputes relating to such election shall be in accordance with such Rules or procedures as may be prescribed by the State Election Commission.