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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Bihar - Subsection

Section 147(1) in The Bihar Panchayat Raj Act, 2006

(1)A Gram Panchayat may, subject to the provisions of this Act and the Rules made thereunder and with the previous sanction of the Zila Parishad, make bye-laws to carry out the purposes of this Act in so far as it relates to its powers and duties.