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 1] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(xli) in Haryana Panchayati Raj Act, 1994 (xli)"panch" means a member of a Gram Panchayat elected under this Act [-] [Omitted the words 'and includes up-sarpanch' vide Haryana Act No. 10 of 1999.];
