Section 79 in The Bihar and Orissa Local Self-Government Act, 1885
79. Miscellaneous improvements.
- It shall be lawful for a District Board to take measures for, or to contribute towards. -the construction, repair and maintenance of any works which may directly improve the means of communication within the district or between the district and other districts;the planting of tree by the roadside; and the construction and maintenance of any means and appliances for improving the supply of drinking-water, or for providing or improving drainage.
