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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(4) in Bihar Gram Sabha (Co-ordination of meeting and Procedure for conduct) Rules, 2012

(4)If a dispute arises as to whether a person is eligible to be present on the meeting, the dispute shall be decided by the person presiding over the meeting, keeping in view the entries in the electoral roll of the Gram Sabha territory and his/her decision shall be final.