Section 73 in The Bihar and Orissa Local Self-Government Act, 1885
73. Transfer to District Boards of roads and other property of District Road Committee.
- From and after the establishment of a District Board in any district, all roads, bridges, channels, buildings and other property, movable or immovable, held by, or under the control and administration of, the District Road Committee or any Branch Committee in such district for the purposes of the Cess Act, 1880, shall, for the purposes of this Act, [but subject to the provisions of Chapter III of Part III thereof] [Inserted by the Bengal Act 5 of 1908 and are repealed in areas in which Part IV of B. and O. Act 3 of 1922 is in force.] be under the control and administration of such District Board.[* * * * *] [The proviso to Section 73 repealed by Bengal Act 5 of 1908.]
