Section 68 in The Bihar and Orissa Local Self-Government Act, 1885
68. Two or more District Boards may combine to establish dispensaries.
- Two or more District Boards may [* * *] [The words 'with the approval of the Commissioner or Commissioners' and the words 'with the like approval' repealed by B. and O. Act 1 of 1923.] combine in providing a common dispensary, hospital or place for the reception of the sick and [* * *] [The words 'with the approval of the Commissioner or Commissioners' and the words 'with the like approval' repealed by B. and O. Act 1 of 1923.] fix the proportion of the cost thereof to be borne by them respectively.
