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State of Bihar - Section

Section 61 in The Bihar and Orissa Local Self-Government Act, 1885

61. [ Powers of District Boards in respect of pounds. [Substituted for the original Section 61 by Bengal Act 5 of 1908.]

- Every District Board shall perform such functions as may be transferred to it by notification under Section 31 of the Cattle Trespass Act, 1871,]B. - Education