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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(2)(iii) in The Bihar Gramdan Act, 1965

(iii)the provisions of the Bihar Panchayat Raj Act, 1947 (Bihar Act VII of 1948), shall subject to such restrictions and modifications as the Government may specify in the notification apply to the Gram Sabha as if it were in Gram Panchayat constituted under the law for that village;