Section 117(1) in Haryana Panchayati Raj Act, 1994
(1)The Government may, by notification, constitute a Zila Parishad bearing the name of the district having jurisdiction, save as otherwise provided in this Act, over the entire district excluding such portion of the district as are included in a municipality or cantonment :Provided that the Zila Parishad may have its office in any area comprised within the excluded portion of the district.
