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[Cites 0, Cited by 0] [Section 149(2)] [Section 149] [Entire Act]

State of Uttarakhand - Subsection

Section 149(2)(c) in Uttarakhand Panchayati Raj Act, 2016

(c)(1) The powers of a Zila Panchayat to make regulations shall be subject to the condition of the regulations not taking effect until they have, been confirmed by the State Government.