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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(1)(iv) in Haryana Panchayati Raj Act, 1994

(iv)Where a Gram Panchayat is constituted for more than one village, it shall have a local committee comprising of Panches of the village concerned and appointed members from amongst Gram Sabha members;