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

State of Bihar - Subsection

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

(a)all the powers and duties of the Gram Panchayat or Panchayat Samiti or Zila Parishad shall, during the period of its dissolution be exercised and performed by such person or persons as the Zila Parishad or the Government, as the case may be, may from time to time, appoint in this behalf;