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(4) in Haryana Panchayati Raj Act, 1994 (4)The Deputy Commissioner may delegate any of his powers other than those delegated to him under this Act to any officer as may be specified.
