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[Cites 0, Cited by 0] [Section 70(4)] [Section 70] [Entire Act]

State of Bihar - Subsection

Section 70(4)(vii) in The Bihar Panchayat Raj Act, 2006

(vii)If the motion of no confidence against the Adhyaksha or the Upadhyaksha or both is once rejected, no fresh motion of no confidence against the Adhyaksha or the Upadhyaksha or both, as the case may be shall be brought before the Zila Parishad within a period of one year from the date of rejection of such motion.