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State of Bihar - Section

Section 9B in The Village Chaukidari Act, 1870

9B. Appointment of fresh panchayat.

- On the expiry of the term for which the members of a panchayat were appointed, the [District Magistrate] [Substituted by Bengal Act 1 of 1892.] shall appoint a new panchayat in the manner prescribed in Section 3, the outgoing panchayat continuing to exercise all the functions of a panchayat until such new panchayat has been appointed.]