(4)[ If a Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be, is not reconstituted before the expiration of its duration laid down in sub-section (1), it shall be deemed to have been dissolved on the expiry of the said duration and, thereupon, provisions of sub-section (2) of section 52, sub-section (1) of section 111 or sub-section (4) of section 158, as the case may be, shall be applicable.] [Added vide Haryana Act No. 11 of 2000.]
