Section 111(1)(b) in Haryana Panchayati Raj Act, 1994

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State of Haryana - Subsection

Section 111(1)(b) in Haryana Panchayati Raj Act, 1994

(b)all powers and duties of the Panchayat Samiti may, until the Panchayat Samiti is reconstituted, be exercised and performed by such person or persons as the Government may appoint in this behalf ; and

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State of Haryana - Subsection

Section 111(1)(b) in Haryana Panchayati Raj Act, 1994