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 81] [Entire Act] State of Haryana - Subsection Section 81(4) in Haryana Panchayati Raj Act, 1994 (4)No direction given under this section shall be questioned in any court of law on the ground that the case was not one of emergency.
