(1) A Gram Panchayat may, subject to the provisions of this Act and the rules made thereunder and with the previous sanction of the Zilla Parishad make bye-laws to carry out the purposes of this Act. (2) In making any bye-laws under sub-section (1) the Gram Panchayat may provide that a contravention thereof shall be punishable with such fine as may be prescribed. (3) Any such bye-law may also provide that a person contravening the same shall be required to remedy so far as it lies in his power, the mischief, if any, caused by such contravention. (4) All bye-laws made under this section shall be subject to the condition of previous publication and such publication shall be in such manner as may be prescribed.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.