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State of Odisha - Section

Section 52 in The Orissa Zilla Parishad Act, 1991

52. Power to make bye-laws.

(1)Subject to such rules as may be made, a Parishad may, with the approval of the Government, make bye-laws for carrying out any of the purposes for which it is constituted.
(2)The Government shall have power to make rules regarding the procedure for making bye-law under this section, the publication thereof and the date on which they shall come into effect.