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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Bihar - Subsection

Section 160(4) in The Bihar Panchayat Raj Act, 2006

(4)When a Gram Panchayator Panchayat Samiti or Zila Parishad is dissolved all the members of the Gram Panchayator Panchayat Samiti or Zila Parishad shall, from the date specified in the order, vacate their offices as its members.