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[Cites 0, Cited by 0] [Section 209(2)] [Section 209] [Entire Act]

State of Haryana - Subsection

Section 209(2)(j) in Haryana Panchayati Raj Act, 1994

(j)for the guidance of Gram Panchayat, Panchayat Samiti and Zila Parishad when suits or other proceedings are intended to be or have been instituted by or against them in the courts;