Section 59 in The Bihar and Orissa Local Self-Government Act, 1885
59. Operations of provisions included under headings A to E.
- The provisions included under the headings A to [E] [Substituted for 'D' by Bengal Act 5 of 1908.] (both inclusive) of this Chapter shall be in force as regards every District Board, unless and until the [State] [Substituted by ALO.] Government shall otherwise direct.
