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[Cites 0, Cited by 0] [Section 181] [Entire Act]

State of Haryana - Subsection

Section 181(4) in Haryana Panchayati Raj Act, 1994

(4)Any police officer may take such steps and use such force as may be reasonably necessary for preventing any contravention of the provisions of sub-section (1) and may seize any apparatus used for such contravention.