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[Cites 0, Cited by 0] [Section 137(2)] [Section 137] [Entire Act]

State of Haryana - Subsection

Section 137(2)(d) in Haryana Panchayati Raj Act, 1994

(d)exercise and perform such other powers and functions in relation to any development programme as the Government may, by notification, confer on or entrust to it;