Section 120 in The Bihar and Orissa Local Self-Government Act, 1885
120. Powers of State Government and of Commissioners and of Magistrates of districts with respect to proceedings of local authorities.
- It shall be the duty of the 1[State] Government, and of all Commissioners and Magistrates of districts, acting under the orders of the [State] [Substituted by ALO.] Government, to see that the proceedings of local authorities are in conformity with law and with the rules in force thereunder.[The [State] [Substituted for the original paragraph by B. and O. Act 1 of 1923.] Government may set aside any resolution, or order of any authority if in its opinion the resolution or order is in excess of the powers conferred by law.]
