Section 122 in The Bihar and Orissa Local Self-Government Act, 1885
122. Powers of Commissioner or of Magistrate to inspect works.
- The Commissioner or the Magistrate of the district [or such other person as the [State] [Substituted for the original paragraph by B. and O. Act 1 of 1923.] Government may authorize in this behalf] shall have power at all times to enter on and inspect, or cause to be entered on and inspected, any immovable, property occupied by, or any work in progress under the orders of, any institution controlled by, a local authority.
