Section 315(1) in Karnataka Panchayat Raj Act, 1993
(1)A Grama Panchayat may subject to the provisions of this Act and the rules made under section 311 and the regulations made under section 313 and with the previous sanction of the Zilla Panchayat make bye-laws to carry out the purposes of this Act in so far as it relates to its powers and duties.
