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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(1) in The Bihar Panchayat Raj Act, 2006

(1)The Government may assign to a Panchayat Samiti functions in relation to any matters to which the executive authority of the Government extends or the functions which have been assigned to State Government by the Central Government.