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State of Bihar - Section

Section 107 in The Bihar and Orissa Local Self-Government Act, 1885

107. Union Committee to send schedule of road and bridges to District Board.

- Every Union Committee shall, within such time as the [District Board] [Substituted for 'Local Board' by Bengal Act 5 of 1908.] may direct forward to such [District Board] [Substituted for 'Local Board' by Bengal Act 5 of 1908.] a schedule of all village road 5[and bridges thereon] within the Union.Such schedule shall state the length and width of the roads, the number, description and dimensions of bridges and such particular as the [District Board] [Substituted for 'Local Board' by Bengal Act 5 of 1908.] may require.