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 1] [Section 173] [Entire Act] State of Haryana - Subsection Section 173(3) in Haryana Panchayati Raj Act, 1994 (3)No person whose name is not entered in the list of voters for the villages, shall be qualified to be elected from any electoral division thereof.
