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

State of Haryana - Subsection

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

(b)for conduct of proceedings of Gram Panchayat, Panchayat Samiti and Zila Parishad and for election of [-] [Omitted the word 'Up-Sarpanch' vide Haryana Act No. 10 of 1999.], Chairman, Vice-Chairman, President and Vice- President thereof ;