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[Cites 0, Cited by 0] [Section 167(7)] [Section 167] [Entire Act]

State of Bihar - Subsection

Section 167(7)(a) in The Bihar Panchayat Raj Act, 2006

(a)have regard to,
(i)the matters of common interest between the Zila Parishad, Panchayat Samitis, Gram Panchayats, Nagar Panchayats, Municipal Councils and the Municipal Corporations in the district including local plannihg, sharing of water and other physical and natural resource, the integrated development of infrastructure and environmental conservation.
(ii)the extent and type of available resources whether financial or otherwise.