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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(2)(p) in The Bihar Gramdan Act, 1965

(p)prepare and maintain village records including register giving details of land holdings in the possession of persons under the Gram Sabha; (q) raise a village peace force or Shanti Dal for the maintenance of peace in the village by peaceful means; and (r) perform such other functions and duties exercise such other powers as may from time to time be prescribed.