Section 3(2) in The Maharashtra Village Panchayats Act, 1959
(2)"bye-laws" means the bye-laws made by the [Zilla Parishad] [These words were substituted for the words 'District Village Panchayat Mandal' by Maharashtra 5 of 1962 Section 286, Tenth schedule. ] under section 177;[* * * * * *] [Clauses (3), (5) and (12) were deleted by Maharashtra 13 of 1975, Section 2(b).]
