Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Bihar - Subsection Section 41(1) in The Bihar Gramdan Act, 1965 (1)The Gram Sabha may make Regulations not inconsistent with this Act or the Rules made thereunder, to provide for all matters for which provision is necessary for the purpose of giving effect to the provisions of this Act.
