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 0] [Section 148] [Entire Act] State of Haryana - Subsection Section 148(5) in Haryana Panchayati Raj Act, 1994 (5)On receiving the proposal under sub-section (4), the Government may within a period of thirty days, sanction or refuse to sanction it or return it to the Zila Parishad for further consideration.
