Section 2(1)(f) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(f)"Local Bodies" means :-

(i)a Gram Panchayat, Panchayat Samiti and Zila Parishad constituted under the Haryana Panchayat Raj Act, 1994 (Act 11 of 1994);

(ii)a Municipal Committee or Municipal Council constituted under the Haryana Municipal Act, 1973 (Haryana Act No. 24 of 1973); and

(iii)a Municipal Corporation constituted under the Haryana Municipal Corporation Act, 1994 (Haryana Act No. 16 of 1994);

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