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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Haryana - Subsection

Section 119(1) in Haryana Panchayati Raj Act, 1994

(1)The Government may, by notification in the Official Gazette, determine the number, being not more than thirty and not less than ten of directly elected members from wards keeping in view the total population of the district at the scale of one member for every 40,000 population or part thereof.