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State of Bihar - Section

Section 17 in The Bihar Gramdan Act, 1965

17. Conduct of the business of the Gram Sabha.

- The Gram Sabha and its committee shall decide all the cases, except those specified by Regulations, on the basis of unanimity or general consensus.][Chapter III-A] [Chapter III-A, inserted by Bihar Act 6 of 1978, vide Section 13 (w.e.f. 23rd August, 1978.] Land Management