Section 42(2)(d) in The Bihar Gramdan Act, 1965

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State of Bihar - Subsection

Section 42(2)(d) in The Bihar Gramdan Act, 1965

(d)all properties vested in the Gram Sabha and any balance of the Gram Nidhi shall be vested in, and such of its liabilities as may have been incurred in the discharge of its liabilities as may have been incurred in the discharge of its legitimate functions or which have been incurred in the course of normal duties performed by the Gram Sabha concerned shall be transferred to the Collector or the Deputy Commissioner of the District, as the case may be, who shall make such arrangements as may be deemed necessary, until the expiration of the period of supersession.

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State of Bihar - Subsection

Section 42(2)(d) in The Bihar Gramdan Act, 1965