Legal Document View

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
[Cites 0, Cited by 0] [Section 209(2)] [Section 209] [Entire Act]

State of Haryana - Subsection

Section 209(2)(k) in Haryana Panchayati Raj Act, 1994

(k)for determining the intermediate offices, if any, through which the correspondence between Gram Panchayats, Panchayats Samitis, Zila Parishads and Government or its officers shall pass;