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 1] [Section 4] [Entire Act] State of Haryana - Subsection Section 4(1) in The Haryana Rural Development Act, 1986 (1)The Board may with the prior approval of the State Government create such posts and appoint officers and servants thereto as it may consider necessary for the efficient discharge its duties.
