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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(1)(i) in The Bihar Panchayat Raj Act, 2006

(i)Preparation of annual plans in respect of the schemes entrusted to it by virtue of this Act and those assigned to it by the Government or the Zila Parishad and submission thereof to the Zila Parishad within the prescribed time for integration with the district plan;