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 0] [Section 3] [Entire Act] State of Haryana - Subsection Section 3(4A) in The Haryana Rural Development Act, 1986 (4A)[ The non-official members shall hold office during the pleasure of the State Government.] [Added by Haryana Act No. 10 of 1988.]
