Section 67A(2) in The Bihar and Orissa Local Self-Government Act, 1885
(2)Subject to such rules as may be made by the [State] [Substituted by ALO.] Government in this behalf, such Joint Committee shall in respect of such hospital or dispensary have the same power and be subject to the same liabilities as are conferred and imposed by any law for the time being in force on the Commissioners of the said municipality and the said District Board.]
