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State of Telangana - Section

Section 278 in Telangana Panchayat Raj Act, 2018

278. Power of Mandal Praja Parishad and Zilla Praja Parishad to make bye-laws.

(1)Subject to such rules as may be made, a Mandal Praja Parishad with the approval of the Zilla Praja Parishad and the Zilla Praja 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 of bye-laws under this section, the publication thereof and the date on which they shall come into effect.