Section 52(6) in The Bihar and Orissa Local Self-Government Act, 1885
(6)all sums [other than sums for educational purposes] [Inserted by Bihar Act 7 of 1954.] which may be allotted to the District Board from the [State] [Substituted by ALO.] Revenues by the11 [State] Government for any of the purposes mentioned in Part III of this Act, or for any other purpose;
