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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(2)(g) in The Bihar Panchayat Raj Act, 2006

(g)All buildings erected by the Gram Panchayat and all lands and buildings or the property transferred to the Gram Panchayat by the Central or the State Government or acquired by gift, purchase or otherwise for local public purposes.