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 158] [Entire Act] State of Haryana - Subsection Section 158(3) in Haryana Panchayati Raj Act, 1994 (3)When the Zila Parishad is dissolved, it shall be reconstituted in the manner provided in this Act and the persons vacating the offices on its dissolution shall be eligible for re-election.
