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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Haryana - Subsection

Section 111(3) in Haryana Panchayati Raj Act, 1994

(3)Any person or persons appointed under clause (b) of sub-section (1) shall be subject to the control of the Government and such other officers as it may direct, and shall be subject to all other restrictions, limitations and conditions imposed by this Act on the Panchayat Samiti, its Chairman or Executive Officer.