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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(l) in Haryana Panchayati Raj Act, 1994

(l)"public place" means any place, building or structure situated within the jurisdiction of a Gram Panchayat, Panchayat Samiti, Zila Parishad area to which the public has free access or which is open to be used for enjoyment of the public, whether such place is vested in a Gram Panchayat, Panchayat Samiti, Zila Parishad or not;