Section 74 in The Bihar and Orissa Local Self-Government Act, 1885
74. Government may place other property under District Boards.
- It shall be lawful for the [State] [Substituted by the AO for the words 'vested in Government'.] Government from time to time to direct that any roads, bridge, channel, building or other property, movable or immovable, which is [vested in the State Government] [Substituted by the AO for the words 'vested in Government'.] and which is situated within a district shall, with the consent of the District Board of such district, and subject to such exceptions and conditions as the [State] [Substituted by the ALO for the words 'the Crown for the purposes of the province'.] Government may make and impose be placed under the control and administration of the District Board for the purposes of this Act;and thereupon such road, bridge, channel, building or other property shall be under the control and administration of the District Board, subject to all exceptions and conditions so made and imposed and to all charges and liabilities affecting the same.
