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

State of Bihar - Subsection

Section 26A(1) in The Bihar Gramdan Act, 1965

(1)The Gram Sabha may make an application under any law for the time being in force relating to the scaling down of debts for the scaling down of any debt to which such law is applicable, and in respect of which the Gram Sabha or any of its members is liable.