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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(6) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(6)"Gram Panchayat" means a Gram Panchayat established under Section 3 of the [Bihar Panchayat Raj Act, 1947] [Now, Bihar Panchayat Raj Act, 2006.] (Bihar Act VII of 1948);