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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Haryana - Subsection

Section 136(2) in Haryana Panchayati Raj Act, 1994

(2)Where a Zila Parishad requires any such officer as aforesaid to perform any duty or execute any work, such officer shall, subject to any general or special order of the Government, perform such duty or execute such work.