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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(11) in The Bihar Panchayat Raj Act, 2006

(11)Any ordinary meeting may with the consent of a majority of the members present be adjourned from time to time but no business shall be transacted at any adjourned meeting other than that left or undisposed at that meeting.