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] [Entire Act] State of Bihar - Section Section 172 in The Bihar Panchayat Raj Act, 2006 172. Removal of difficulties. - If any difficulty arises in giving effect to the provisions of this Act, the Government, may by order, published in the Official Gazette, as the occasion may require, do anything which appears to it to be necessary to remove the difficulty.
