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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(d) in The Bihar Panchayat Raj Act, 2006

(d)have power to accord sanction upto a total sum of twenty five thousand rupees in a year for the purposes of providing immediate relief to those who are affected by any natural calamity in the Panchayat Samiti area: