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[Cites 0, Cited by 0] [Section 137(2)] [Section 137] [Entire Act]

State of Haryana - Subsection

Section 137(2)(a) in Haryana Panchayati Raj Act, 1994

(a)give advice to Panchayat Samitis on its own motion or on the requirement of the Government or at the request of a Panchayat Samiti;