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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(3) in The Bihar Gramdan Act, 1965

(3)The Gram Panchayat of the area concerned established under Section 3 of the Bihar Panchayat Raj Act, 1947 (Bihar Act VI of 1948) within the local limits of whose jurisdiction the Gramdan village is situate, shall provide for grants-in-aid for being paid to Gram Sabha for carrying out all or any of the purposes of this Act.