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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(a) in Bihar Urban Local Body (Community Participation) Rules, 2013

(a)to generate proposals and determine the priority of schemes and development programmes to be implemented in the jurisdiction of the Area Sabha and forward the same to the Ward Committee, or in its absence, the Municipality, for inclusion in the developmental plans of the Ward Committee or Municipality as the case may be;