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

State of Bihar - Subsection

Section 20(1)(ii) in Bihar Urban Local Body (Community Participation) Rules, 2013

(ii)any other member of the Ward Committee, at a meeting of the Ward Committee, from moving a resolution to add to the specific obligatory agenda decided upon for the meeting in question or any subsequent meeting.