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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(3) in The Bihar Gramdan Rules, 1966

(3)If the presiding officer fails to get a President elected unanimously, he shall adjourn the meeting for fifteen days and in the meantime, shall try to form public opinion in favour of an unanimous election, if, again on the adjourned date an unanimous election of the President is not possible, he may declare one of the candidates elected on the basis of the general concensus in favour of that candidate.