Section 53A in The Bihar and Orissa Local Self-Government Act, 1885
53A. [ Temporary or accidental deviations from provision relating to crediting or application of District Fund. [Inserted by Bengal Act 5 of 1908.]
- If deviation from the provisions of this Act, or of any rule made hereunder [relating to the crediting of the local cess to the District Fund or the application thereof as part of such fund shown to the satisfaction] of the [State] [Substituted by ALO.] Government to have been of temporary duration or of an accidental character [it] [Substituted for the word 'he' by B. and O. Act 1 of 1923.] may cause a declaration to be made to that effect; and such deviation shall thereupon be deemed to be valid, notwithstanding any of the provisions herein before referred to.]
