Section 53(e) in The Bihar and Orissa Local Self-Government Act, 1885
(e)[] [This sub-clause (d) is in force in areas in which Part IV of the B. and O. Act 3 of 1922, is in force, see Section 2(1) of and Schedule I to that Act.] subject to such rules as the [State] [Inserted by B. and O. Act 1 of 1923.] Government may prescribe,
