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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Bihar - Subsection

Section 101(1)(iv) in The Bihar Panchayat Raj Act, 2006

(iv)If the services of a Panch ceases to be available at any time after the institution but before the determination of the suit or case or he is precluded under Section 100 from taking part in the proceedings, another Panch shall be nominated by the Party concerned or selected by the Sarpanch, as the case may be.