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[Cites 0, Cited by 0] [Section 167(2)] [Section 167] [Entire Act]

State of Bihar - Subsection

Section 167(2)(c) in The Bihar Panchayat Raj Act, 2006

(c)[ Such number of persons, not less than four-fifth of the total number of member of Committee as may be specified by the Government, elected in the prescribed manner from amongst the members of the Zila Parishad, Nagar Panchayat and Councillors of the Municipal Corporation and the Municipal Councils in the district, in proportion to the ratio between the population of the rural areas and of the urban areas in the district under the direction, supervision and control of the State Election Commission:] [Substituted vide Section 3 of Amdt. Act 21 of 2006.]