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 3] [Entire Act] State of Bihar - Section Section 145 in The Bihar Panchayat Raj Act, 2006 145. Revision of decisions of the Committee. - Every Panchayat shall have the power to revise or modify any decision taken by any of its Committee.
