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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(22) in The Bihar Panchayat Raj Act, 2006

(22)Welfare of the weaker Sections and in particular of the Scheduled Castes and Scheduled Tribes-
(i)Promotion of welfare of Scheduled Castes, Scheduled Tribes and other weaker sections;
(ii)Protecting such castes and classes from social injustice and exploitation.