Section 82 in The Bihar and Orissa Local Self-Government Act, 1885
82. District Board may guarantee interest on capital expended on works of communication.
- It shall be lawful for the District Board, with the sanction of the [State] [Substituted by ALO.] Government, from time to time, to guarantee the payment from the District Fund of such sums as it shall think fit as interest on capital expended on any railways, tramways, or other works which may directly improve the means of communication within the district or between the district and other districts:[Provided that no application for the said sanction shall be made, in the case of a railway or tramway unless it is authorized by a resolution which has been passed at a meeting specially convened for the purpose and in favour of which a majority of not less than two-thirds of the members of the District Board have voted.] [Added, by Bengal Act 5 of 1908.]
