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P&H HC Issues Notice on Plea Challenging Haryana Panchayati Raj (Second Amendment) Act - (20 Jan 2021)

CIVIL

Punjab and Haryana High Court has issued notice on a writ petition challenging the vires of the Haryana Panchayati Raj (Second Amendment) Act, 2020, which provides 50% reservation of seats for women in local body elections.

Tags : PUNJAB AND HARYANA HIGH COURT   HARYANA PANCHAYATI RAJ (SECOND AMENDMENT) ACT   2020  

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