Section 86 in The Bihar and Orissa Local Self-Government Act, 1885
86. Power of Boards under Sections 78 and 79 to be subject to Rules for approval of plans.
- The powers of the District Board under Sections 78 and 79 shall be subject to any Rules made by the [State] [Substituted by ALO.] Government under this Act regarding the submission for approval of plans, designs specifications and estimates;[and the power of the District Board to make any contribution under Section 79 shall be subject to any rules made by the [State] [Added, by Bengal Act 5 of 1908.] Government under this Act prescribing conditions precedent to the making of such contribution.][D(1) - Tolls on Bridges] [This heading and Sections 86-A to 86-M were inserted by Bengal Act 5 of 1908.]
