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State of Tripura - Section

Section 224 in Tripura Panchayats Act, 1993

224. Power of Gram Panchayats to make bye-laws.

(1)A Gram Panchayat may, subject to the provisons of this Act and the rules made thereunder and with the previous sanction of the prescribed authority, make bye-laws to carry out the purposes of this Act in so far as this relate to its powers and duties.
(2)All bye-laws made under this Section shall be subject to the condition of previous publication, and such publication shall be in such manner as may be prescribed.