Section 52(2)(ii) in Haryana Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Haryana - Subsection

Section 52(2)(ii) in Haryana Panchayati Raj Act, 1994

(ii)all powers and duties of the Gram Panchayat during its dissolution, shall be exercised and performed by such person or persons as the Government may appoint in this behalf; and

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State of Haryana - Subsection

Section 52(2)(ii) in Haryana Panchayati Raj Act, 1994