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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(1)(b) in Haryana Panchayati Raj Act, 1994

(b)the members of Haryana Legislative Assembly representing constituencies which comprise wholly or partly in the Panchayat Samiti, who shall have right to vote in the meeting of the Panchayat Samiti except for election and removal of Chairman and Vice-Chairman and shall be ex officio members;