Section 61(2)(b) in Haryana Panchayati Raj Act, 1994

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State of Haryana - Subsection

Section 61(2)(b) in Haryana Panchayati Raj Act, 1994

(b)exercise such of the powers and perform such of the duties of the Chairman as the Chairman from time to time may, subject to the rules made by the Government in this behalf, delegate to him by an order in writing ; and

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State of Haryana - Subsection

Section 61(2)(b) in Haryana Panchayati Raj Act, 1994