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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2) in The Bihar Gramdan Rules, 1966

(2)In determining the population of a village or a tola, the Chairman may either rely upon the Panchayat Register or the last census report or get the population determined afresh with the help of the Revenue Officers of the area and the Gram Panchayat:Provided that in computing the number of persons in respect of whom the declaration have been confirmed as laid down in sub-section (1) of Section 6, the number of dependants of the declarants shall also be taken into account.