Section 139 in The Bihar and Orissa Local Self-Government Act, 1885
139. Power of District Board and Local Board to make bye-laws.
- Every District Board or Local Board empowered in this behalf by the [State] [Substituted by ALO.] Government may, [subject to the control] [Inserted by Bengal Act 5 of 1908.] of the [State] [Substituted by ALO.] Government, make bye-laws for carrying out all or any of the purposes of this Act.Bye-laws made under this section shall have the force of law when [confirmed by the Commissioner] [Substituted for 'confirmed by the Lieutenant Governor' by the Bengal Act 5 of 1908.] and published in such manner and for such time as the [State] [Substituted by ALO.] Government may direct.
