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State of Bihar - Section

Section 23 in Bihar Urban Local Body (Community Participation) Rules, 2013

23. Comprehensive intervention for urban poor activities.

- The Ward Committee shall be responsible for
(i)integrating all existing activities undertaken by the Municipality.
(ii)preparing and maintaining beneficiary list for all the programmes and schemes undertaken by the municipality in co ordination with the relevant government agencies
(iii)preparing a report on the housing and public distribution system in each Ward.