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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Haryana - Subsection

Section 71(1) in Haryana Panchayati Raj Act, 1994

(1)At every meeting except first meeting for the election of Chairman or Vice- Chairman of a Panchayat Samiti, the Chairman if present, or in his absence, the Vice-Chairman, and if there be no Chairman or Vice-Chairman present, then such one of its Members as the Members present may elect, shall preside.