Section 61(1)(b) in Haryana Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Haryana - Subsection

Section 61(1)(b) in Haryana Panchayati Raj Act, 1994

(b)The Chairman may in cases of emergency direct the execution or suspension or stoppage of any work or doing any act which requires the sanction of the Panchayat Samiti or any authority thereof and immediate execution or doing of which is, in his opinion, necessary for the service or safety of the public, and may direct that the expenses of executing such work or doing such act shall be paid from the Panchayat Samiti fund :

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State of Haryana - Subsection

Section 61(1)(b) in Haryana Panchayati Raj Act, 1994