301. [ Regulations and bye-laws to be published. - (1) The power of the municipality to make bye-laws under Section 298 shall be subject to the condition of the bye-laws being made after previous publication.
(2)The regulations made under Section 297 and U.P. Primary Education Act, 1919 and the bye-laws made under Section 298 shall be published in the Official Gazette.] [Substituted by Section 50 of U.P. Act No. 26 of 1995.]
