Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 80] [Entire Act] State of Bihar - Subsection Section 80(3) in The Bihar Panchayat Raj Act, 2006 (3)The Government may allocate to a Zila Parishad any public property situated within its jurisdiction and thereupon, such property shall vest in and come under the control of the Zila Parishad.
