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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Haryana - Subsection

Section 49(3) in Haryana Panchayati Raj Act, 1994

(3)The person appointed under sub-section (2) shall exercise all such powers of a Gram Panchayat under this Act, or under any law for the time being in force, as may be necessary for the management of the property and shall be entitled to receive such remuneration as may be fixed by the Government.