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[Cites 0, Cited by 0] [Section 210(1)] [Section 210] [Entire Act]

State of Haryana - Subsection

Section 210(1)(vi) in Haryana Panchayati Raj Act, 1994

(vi)the conditions on which registers, documents, resolutions, maps and plans of the Panchayat Samiti may be inspected by the public and copies thereof supplied, and fees payable for such inspection or for supply of such copies ;