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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Bihar - Subsection

Section 149(1) in The Bihar Panchayat Raj Act, 2006

(1)A Zila Parishad may, subject to the provisions of this Act and the Rules made thereunder and with the previous sanction of the Government, by notification, make regulations to carry out the purposes of this Act in so far as it relates to its powers and duties.