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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(1)(b) in The Bihar Panchayat Raj Act, 2006

(b)make over to the Gram Panchayat the management of waste lands, pasture lands or vacant lands belonging to the Government, situated within the Panchayat area;