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 49] [Entire Act] State of Bihar - Subsection Section 49(ii) in The Bihar Panchayat Raj Act, 2006 (ii)The Panchayat Samiti may by notification delegate to the Executive Officer or any other Officer the powers conferred by or under this Act on Panchayat Samiti.
