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[Cites 0, Cited by 0] [Section 161(1)] [Section 161] [Entire Act]

State of Haryana - Subsection

Section 161(1)(i) in Haryana Panchayati Raj Act, 1994

(i)in the case of re-constitution of Gram Panchayat, Panchayat Samiti or Zila Parishad on account of the expiry of their duration of five years, such date shall not be earlier than [four months] [Substituted for 'two months' by Haryana Act No. 26 of 2004.] or later than fifteen days before the expiry of duration;