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 32] [Entire Act] State of Haryana - Subsection Section 32(c) in Haryana Panchayati Raj Act, 1994 (c)due regard shall always be had to the social and religious usages of the occupants of the premises entered.
