Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(am) in The Bihar Panchayat Raj Act, 2006 (am)[ "Village" means all revenue villages or group of adjoining revenue villages or part thereof falling within a Gram Panchayat."] [Substituted vide Section 2 of Amdt. Act 10 of 2009.]
