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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(2)(iv) in The Bihar Gramdan Act, 1965

(iv)the Gram Sabha shall be entitled to all the assets and subject to all the liabilities of the Gram Panchayat as on the date of notification in so far as such assets and liabilities are relatable to the said area;