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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Bihar - Subsection

Section 150(1) in The Bihar Panchayat Raj Act, 2006

(1)The Government may, subject to the provisions of this Act and the Rules made thereunder and after previous publication of the draft for a period it deems proper, make model regulations and bye-laws for Gram Panchayats, Panchayat Samitis and Zila Parishads.