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[Cites 0, Cited by 0] [Section 26A] [Entire Act]

State of Bihar - Subsection

Section 26A(3) in The Bihar Gramdan Act, 1965

(3)Where the Gram Sabha makes an application for the scaling down of any such debt for which any of its member is liable, such application shall be dealt with as if it were an application made by such member and the order passed thereon shall, subject to such rules as may be prescribed, ensure to the benefit of such member.]