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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Haryana - Subsection

Section 71(3) in Haryana Panchayati Raj Act, 1994

(3)Any matter finally disposed of by a Panchayat Samiti shall not be reconsidered unless the written consent of not less than three-fourth of its total Members has been obtained thereto or unless the Zila Parishad or the Government, as the case may be, has directed its reconsideration.