Section 87 in The Bihar and Orissa Local Self-Government Act, 1885
87. District Board to provide for sanitation.
- It shall be the duty of every District Board, subject to any rules made by the [State] [Substituted by ALO.] Government under this Act, to provide so far as may be possible, for the proper sanitation of its district, and to incur such expenses or undertake such liabilities as may be necessary in that behalf.
