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[Cites 0, Cited by 0] [Section 158(4)] [Section 158] [Entire Act]

State of Haryana - Subsection

Section 158(4)(a) in Haryana Panchayati Raj Act, 1994

(a)all the powers and duties of the Zila Parishad shall during the period of dissolution be exercised and performed by such person or persons as the Government may, from time to time, appoint in that behalf;