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[Cites 0, Cited by 1] [Section 80] [Entire Act]

State of Bihar - Subsection

Section 80(1) in The Bihar Panchayat Raj Act, 2006

(1)A Zila Parishad shall have the power to acquire, hold and dispose of property and to enter into contracts:Provided that in all cases of disposal of immovable property, the Zila Parishad shall obtain the previous approval of the Government.