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State of Bihar - Section

Section 69 in The Bihar and Orissa Local Self-Government Act, 1885

69. District Board may contribute to cost of maintenance of dispensary or hospital outside district.

- A District Board may [* * *] [The word 'with the approval of the Commissioner' repealed by B. and O. Act 1 of 1923.] contribute such annual or other sums as may be agreed on towards the cost of the maintenance of any dispensary or hospital which is situated outside the district, but is habitually used by the inhabitants of district.