Section 151(8) in The Bihar Panchayat Raj Act, 2006
(8)When a Gram Panchayat, Panchayat Samiti or Zila Parishad has been dissolved and reconstituted or established under this Section, such of the Gram Panchayat, Panchayat Samiti or Zila Parishad fund and other property vested in the Gram Panchayat, Panchayat Samiti or Zila Parishad which has been dissolved shall vest in and such portion of the debts and obligations shall be transferred to the Gram Panchayat, Panchayat Samiti or Zila Parishad reconstituted or established under this Section as the Government may, by order in writing, direct.
