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State of Bihar - Section

Section 63 in The Bihar and Orissa Local Self-Government Act, 1885

63. [ Other schools. [Substituted by Bihar Act, Act 7 of 1954. for original Section.]

- The District Board may, subject to any Rules made by the State Government under this Act, with its consent be charged with, and made responsible for the maintenance and management of any other schools or class of schools within the district.]