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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Bihar - Subsection

Section 158(2) in The Bihar Panchayat Raj Act, 2006

(2)The Government may, by notification in the Official Gazette amend or add any activity, programme or scheme assigned to a Panchayat under this Act. On the issue of such notification, the relevant Panchayat Functions List shall be deemed to have been amended accordingly.