Section 2(liii) in Haryana Panchayati Raj Act, 1994
(liii)"qualifying date" means the 1st day of January of the year in which the list of voters for the purposes of the general election of members for constituting or re-constituting a Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be, is prepared or revised under the provisions of this Act;
