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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Haryana - Subsection

Section 133(4) in Haryana Panchayati Raj Act, 1994

(4)The Government shall also post from time to time to work under every Zila Parishad such number of other officers and officials of the Government including any officers and officials appointed to such services from amongst persons employed by existing District Rural Development Agency as the Government considers necessary.