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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(2) in The Bihar Panchayat Raj Act, 2006

(2)The Mukhiya may, whenever he thinks fit, and shall upon the written request of not less than one-third of the total number of elected members of the Gram Panchayat, on a date within fifteen days from the receipt of such request, call a special meeting.