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 1] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(xliii) in Haryana Panchayati Raj Act, 1994 (xliii)"Panchayat Samiti" means a Panchayat Samiti constituted for a block under this Act and having jurisdiction over the block area as notified in the official Gazette;
