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 2] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(g) in Haryana Panchayati Raj Act, 1994 (g)the conversion, by any structural alteration into a place of religious worship or into a building used for a sacred purpose or any place or building not originally meant or constituted for such purposes;
