Section 130 in The Bihar and Orissa Local Self-Government Act, 1885
130. Powers and duties of Magistrate of district transferred to District Board and Local Board.
- All powers conferred upon [* * *] [The words 'Commissioners and' repealed by B. and O. Act 1 of 1923.] Magistrate of district in regard to District Boards by Sections 124, [125] [Inserted by Bengal Act 5 of 1908.] and 126 shall be exercised-[in respect of a Union Committee,] [Repealed in areas in which part IV of B. and O. Act 3 of 1922, is in force.] [by the District Board or the Local Board to which the Committee may have been declared, by an order under Section 119, to be, for the purposes of this section, subordinate] [Substituted for 'by the Local Boards' by Bengal Act 5 of 1908.], and in respect of a Local Board, by the District Board.[When a Local Board makes any order under this section it shall forthwith submit to the District Board a copy of the order, with a statement of its reasons for making it, and with any explanation which the Union Committee concerned may wish to offer.The District Board may thereupon confirm, modify or rescind the order.] [Substituted for 'by the Local Boards' by Bengal Act 5 of 1908.]When a District Board makes any order under this section it shall forthwith submit to the Magistrate of the district, for submission to the [State] [Substituted by ALO.] Government, a copy of the order with a statement of its reasons for making it, and with any explanation which the Local Board [or Union Committee] [Inserted by Bengal Act 5 of 1908, and are repealed in areas in which Part IV of B and O Act 3 of 1922 is in force.] may wish to offer.[And the [State] [Substituted for the words 'If the Commissioner is dissatisfied with the order he may report the matter to the Lieutenant-Governor who' by B. and O. Act 1 of 1923.] Government] may thereupon confirm, modify or rescind the order.
