Legal Document View

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
[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Haryana - Subsection

Section 120(6) in Haryana Panchayati Raj Act, 1994

(6)One seat in every Zila Parishad shall be reserved for the persons belonging to Backward Classes and such seat shall be allotted to such wards having maximum population of persons belonging to Backward Classes:Provided that reservation of seats under sub-sections (1), (2), (3), (4) and (6) shall be reviewed after every decinnial census.