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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Haryana - Subsection

Section 52(4) in Haryana Panchayati Raj Act, 1994

(4)A Gram Panchayat re-constituted upon the dissolution of the existing Gram Panchayat before the expiration of its duration, shall continue only for the remainder of the period for which the dissolved Gram Panchayat would have continued under Section 3 had it not been so dissolved.