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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(m) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015

(m)"Panchayat Samiti Member" means the elected member from the territorial constituency of that Panchayat Samiti under sub section (3) of section 37 of the Bihar Panchayat Raj Act, 2006.