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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in Bihar Gram Sabha (Co-ordination of meeting and Procedure for conduct) Rules, 2012

(2)A copy of the notice shall be served to the concerned Member of Lok Sabha, Member of Rajya Sabha, Member of Legislative Assembly, Member of Legislative Council, Pramukh of the concerned Panchayat Samiti, and elected members of the concerned Zila Parishad along with the Executive Officer of the Panchayat Samiti/Block Development Officer as well.