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 5] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(w) in The Bihar Panchayat Raj Act, 2006 (w)"Panchayat" means an institution of Self-Government constituted under Article 243B of the Constitution of India for the rural areas;
