Section 241 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
241. Previous publication, of regulations etc. made by State Government.
(1)The power of the State Government to make regulations under this Chapter is subject to the condition of the regulations being made after previous publication and of their not taking effect until they have been published in the Gazette.(2)Any regulation made by the State Government may be general for all divisions or districts or for all divisions or districts not expressly excepted from its operation, or may be special for the whole or any part of any one or more than one division or district as the State Government directs.
