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

State of Bihar - Subsection

Section 26(1) in The Bihar Panchayat Raj Act, 2006

(1)A Gram Panchayat shall have the power to acquire, hold and dispose of property and to enter into contract:Provided that in all cases of disposal of immovable property by the Gram Panchayat, it shall obtain the prior approval of the Government.