Section 1 in The Bihar and Orissa Local Self-Government Act, 1885
1. Short title.
- This Act may be called the [Bihar and Orissa] [Substituted for 'Bengal' by Bihar and Orissa Act 1 of 1923.] Local Self-Government Act of 1885.Extent. - [It shall extend to the whole of the [States] [Substituted for original paragraph by B, and O. Act 1 of 1923.] of [Bihar and Orissa] [Substituted for 'Bengal' by Bihar and Orissa Act 1 of 1923.] including the Santhal Parganas but excluding any area within the limits of Patna, as defined in Section 2 of the Patna Administration Act, 1915, or of any place or town to which the provisions of the Bihar and Orissa Municipal Act, 1922, have been, or may hereafter be, extended.]Commencement. - And it shall come into force in any district on such date as the State Government may, by notification, direct.Any notification, order or rule and any appointment to an office may be made, or election held, under this Act after it shall have received the assent of the Governor-General, and shall take effect in any district on this Act coming into force therein.
