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[Cites 0, Cited by 0] [Section 160(5)] [Section 160] [Entire Act]

State of Bihar - Subsection

Section 160(5)(b) in The Bihar Panchayat Raj Act, 2006

(b)all property vested in the Gram Panchayator Panchayat Samiti or Zila Parished shall during the period of dissolution vest in the Zila Parishad or the Government, as the case may be; and