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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Bihar - Subsection

Section 79(2) in The Bihar Panchayat Raj Act, 2006

(2)The Chairman of every Committee shall in respect of the work of that Committee be entitled to call for any information, return, statement or report from the officer of the Zila Parishad and to enter on and inspect any movable property of the Zila Parishad or any work in progress concerning the Committee.