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 121] [Entire Act] State of Himachal Pradesh - Subsection Section 121(2) in The Himachal Pradesh Panchayati Raj Act, 1994 (2)Every such person unless disqualified under this Act or any other law for the time being in force shall be qualified to be elected as an office bearer, of a Panchayat.
