Legal Document View

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
[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2)(b) in Haryana Panchayati Raj Election Rules, 1994

(b)For the purpose of alloting wards by lots, the Sub-Divisional Officer (Civil) or the Deputy Commissioner concerned, as the case may be, shall publish a notice by affixation at a conspicuous place and at the headquarter of the concerned Gram Panchayat, Panchayat Samiti or Zila Parishad as the case may be, stating that the lots shall be drawn in the office to be named in such notice and on the date and time specified therein before the persons who are present to witness the drawl of lots.