226. Power of Zilla Parishads to make regulations.
(1)A Zilla Parishad may, subject to the provisions of this Act and the rules made thereunder, with previous sanction of the State Government, by notification, make regulations to carry out the purposes of this Act in so far as these relate to its powers and duties.(2)The regulations made under sub-section (1) shall be subject to the condition of previous publication and such publication shall be in such manner as may be prescribed.
