Section 52(2) in The Bihar and Orissa Local Self-Government Act, 1885
(2)[] [Clause (2) is in force in areas in which Part IV of B. and O. Act 3 of 1922, is not in force.] all sums levied within the... district [* * *] [The words 'as fines, penalties or otherwise' repealed by para 3 and Schedule IV of the AO.] under this Act [not.. being fines or penalties] [Inserted by para 3 and Schedule IV of the AO.];
