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State of Haryana - Section

Section 80 in Haryana Panchayati Raj Act, 1994

80. Power to delegate.

- Notwithstanding anything contained in this Act, a Panchayat Samiti may, by resolution, delegate to the Executive Officer or any other Government servant, all or any of the powers conferred upon it under this Act except the power to make bye-laws under Section 210.