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[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Bihar - Subsection

Section 151(7) in The Bihar Panchayat Raj Act, 2006

(7)A Gram Panchayat, Panchayat Samiti or Zila Parishad constituted under sub-section (6) shall continue only for the remainder of the period for which the dissolved Gram Panchayat, Panchayat Samiti or Zila Parishad would have continued had it not been so dissolved.