Section 11(2) in The Bihar and Orissa Local Self-Government Act, 1885
(2)[In any district] [Substituted by Bihar Act 4 of 1957 for 'in the district of Manbhum, and in any other district'.] to which this sub-section may, by notification, be applied, the [State] [Substituted by para 4(1), ALO, for 'provincial'.] Government may direct that such proportion of the members to be elected for the district as it thinks fit shall be elected by any association, representative of persons paying local cess under the provisions of Chapter V of the Cess Act, 1880, whether the members of such association are resident within the district or not.
