Section 60 in The Bihar and Orissa Local Self-Government Act, 1885
60. Operation of provisions included under headings F to I.
- No provision included under the headings [F] [Substituted for the letter 'E' by Bengal Act 5 of 1908.] to I (both inclusive) of the Chapter shall apply to any District Board, unless and until it has been expressly extended thereto by notification by the [State] [Substituted by ALO.] Government.A. - Pounds
