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 161] [Entire Act] State of Himachal Pradesh - Subsection Section 161(ii) in The Himachal Pradesh Panchayati Raj Act, 1994 (ii)in the case of members of Zila Parishads, by the Deputy Commissioner, and in the case of Chairman and Vice-Chairman of Zila Parishad, by the Commissioner.
