Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act] State of Bihar - Subsection Section 41(2)(l) in The Bihar Gramdan Act, 1965 (l)any other matter for which provision is necessary for the purpose of enabling for Gram Sabha to discharge its duties and functions under this Act.