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State of Haryana - Section

Section 17 in Haryana Panchayati Raj Act, 1994

17. Modification or cancellation of resolution.

- No resolution of a Gram Panchayat shall be modified, amended, varied or cancelled by a Gram Panchayat within a period of three months from the date of the passing thereof, except by a resolution supported by three-fourth of the total number of Panches of such Gram Panchayat.