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State of Bihar - Section

Section 170C in The Bihar Panchayat Raj Act, 2006

170C. Power of the Government to issue directions for implementation of schemes by Ward Implementation and Management Committee.

- Notwithstanding anything contained in the Act, the Government may issue directions to Gram Panchayat to implement schemes approved for the Ward through Ward Implementation and Management Committee from the Gram Panchayat Fund. The schemes shall be executed by the Ward Implementation and Management Committee in accordance with the directions issued from time to time by the Government.]