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State of Bihar - Section

Section 100 in The Bihar Panchayat Raj Act, 2006

100. Sarpanch, Up-Sarpanch or Panches not to take part in certain proceeding.

- No Sarpanch, Up-Sarpanch or Panch shall take part in any proceedings in which he is personally interested:Provided that the fact that the Sarpanch, Up-Sarpanch or a Panch has got personal knowledge of the facts of a case or suit shall not by itself disqualify him from taking part in the proceedings.