Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 170] [Entire Act] State of Haryana - Subsection Section 170(a) in Haryana Panchayati Raj Act, 1994 (a)to entertain or adjudicate upon any question whether any person is or is not entitled to have his name included in a list of voters ; or
