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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(xxvi) in Haryana Panchayati Raj Act, 1994

(xxvi)"general election" means the election held under this Act for the constitution or re-constitution of a Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be, after the expiry of its term or otherwise;