Section 223(1) in The West Bengal Panchayat Act, 1973
(1)A Gram Panchayat, a Panchayat Samiti or a Zilla Parishad [shall make bye-laws] [Words substituted for the words 'may make bye-laws' by W.B. Act 8 of 2003.] [or amend bye-laws] [Words inserted by W.B. Act 37 of 1984.], not inconsistent with the provisions of this Act or the rules made thereunder, for enabling it to discharge its functions under this Act.
