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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Haryana - Subsection

Section 122(1)(b) in Haryana Panchayati Raj Act, 1994

(b)The President may in cases of emergency direct the execution or suspension or stoppage of any work or the doing of any act which requires the sanction of the Zila Parishad or any authority thereof, and immediate execution or doing of which is, in his opinion, necessary for the services or safety of the public, and may direct that the expenses for executing such act shall be paid from the Zila Parishad Fund: