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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(b) in Bihar Urban Local Body (Community Participation) Rules, 2013

(b)to identify the most eligible persons from the jurisdiction of the Area Sabha for beneficiary-oriented schemes such as housing, training, economic development, etc on the basis of criteria fixed by the Government and prepare list of eligible beneficiaries in order of priority and forward the same for inclusion in the developmental plans of the Ward or Municipality;