Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 155] [Entire Act] State of Haryana - Subsection Section 155(ii) in Haryana Panchayati Raj Act, 1994 (ii)call for any return, statement, account or report which the Government or any other officer appointed in this behalf, may think fit to require the Zila Parishad to furnish.
