Section 223(1A) in The West Bengal Panchayat Act, 1973
(1A)[ The bye-laws made or amended under sub-section (1) shall be published by the Gram Panchayat or the Panchayat Samiti or the Zilla Parishad, as the case may be, in the manner prescribed.] [Sub-Section (1A) inserted by W.B. Act 37 of 1984.]
