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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2) in Haryana Panchayati Raj Act, 1994

(2)Every Gram Panchayat shall consist of -
(a)Sarpanch who shall be elected by the Gram Sabha from amongst its voters, by secret ballot;
(b)six to twenty Panches from wards in a Panchayat area in the manner prescribed;
[-] [Omitted vide Haryana Act No. 10 of 1999.]