(1)The Local Government shall, by notification establish a district board for each district.(2)The Local Government may, by notification, establish a local board or local boards within the limits of any district, and may cancel or vary any such notification.(3)A district board shall have authority throughout the district for which it is established, and a local board shall have authority throughout such portion of the district in which it is established, as the Local Government may, by notification, direct: Provided that a board shall not have authority over any portion of a district which is for the time being included in a military cantonment or a municipality.
