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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Uttarakhand - Subsection

Section 149(4) in Uttarakhand Panchayati Raj Act, 2016

(4)No alteration or rescission for regulation made shall have effect unless and until it has been confirmed by the State Government and likewise to alteration or rescission of by-law by a Zila Panchayat shall have effect unless and until it has been confirmed by the prescribed authority.