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 203] [Entire Act] State of Haryana - Subsection Section 203(1) in Haryana Panchayati Raj Act, 1994 (1)Government may, by notification, delegate all or any of it powers under this Act other than the powers to make rules, to the Director or Deputy Commissioner, as the case may be.
