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[Cites 0, Cited by 0] [Section 90(4)] [Section 90] [Entire Act]

State of Haryana - Subsection

Section 90(4)(b) in Haryana Panchayati Raj Act, 1994

(b)in any case otherwise, submit its proposal to the Chief Executive Officer concerned with the objections, if any, which have been received along with its decision thereon.