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[Cites 0, Cited by 0] [Section 209(2)] [Section 209] [Entire Act]

State of Haryana - Subsection

Section 209(2)(f) in Haryana Panchayati Raj Act, 1994

(f)for regulating the sale, lease or other alienation of public places, lands and other immovable property belonging to, vested in, or under the management of Panchayat Samitis or Zila Parishad;