27. [ Registration of Gram Sabha as a Co-operative Society. [Substituted by Bihar Act 6 of 1978, vide Section 19 (w.e.f. 23rd August, 1978).]
(1)Any Gram Sabha may get itself registered as a society under the law relating to cooperative societies for the time being in force.(2)The provisions of the law referred to in sub-section (1) shall apply to any such Gram Sabha subject to such exceptions, adaptations and modification if any, as the Government may, by notification in the Official Gazette specify.]
