(10)Local body-"Local body" means a District or Local Board constituted under the Bihar and Orissa Local Self Government Act, 1885 (Ben. Act III of 1885) or a District Committee constituted under the Cess Act, 1880, (Bengal Act IV of 1880), or a Municipality or Notified Area Committee constituted or appointed under the Bihar and Orissa Municipal Act, 1922, (B. & O. Act, VI of 1922) or the Jharia Mines Board of Health;
