Section 177(1) in The Maharashtra Village Panchayats Act, 1959
(1)The [Zilla Parishad] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] may, with the previous sanction of the Commissioner, make bye-laws generally for the carrying out of the purposes of this Act.
