Section 42(2)(c) in The Bihar Gramdan Act, 1965

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State of Bihar - Subsection

Section 42(2)(c) in The Bihar Gramdan Act, 1965

(c)all the powers and duties of the Gram Sabha or any committee thereof shall, during the period of supersession, be exercised and performed by such persons as the Government may from time to time appoint in this behalf; and

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State of Bihar - Subsection

Section 42(2)(c) in The Bihar Gramdan Act, 1965