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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Bihar - Subsection

Section 109(2) in The Bihar Panchayat Raj Act, 2006

(2)As soon as the Sarpanch has issued an order under sub-section (1) he shall submit the proceedings of the case to the Sub-Divisional Magistrate who may either confirm the order or discharge the notice after hearing the parties to the dispute, if they so desire.