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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(3) in Haryana Panchayati Raj Act, 1994

(3)After the expiry of the period specified in sub-section (2) the Gram Panchayat shall consider the objections or representations, if any, received by it and after giving a reasonable opportunity to the persons who have filed any objection or representation, shall finalise the map after making such modifications therein as it may consider necessary.