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[Cites 0, Cited by 0] [Section 166] [Entire Act]

State of Bihar - Subsection

Section 166(2) in The Bihar Panchayat Raj Act, 2006

(2)Every Panchayat Samiti shall prepare every year a development plan for its area after including the development plans, of the concerned Gram Panchayats and submit it to the Zila Parishad before such date and in such form as may be prescribed.