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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Haryana - Subsection

Section 142(1) in Haryana Panchayati Raj Act, 1994

(1)A Zila Parishad shall have power to do all acts necessary for or incidental to the carrying out of the functions entrusted or delegated to it and, in particular, and without prejudice to the forgoing powers, to exercise all powers specified under this Act.