Section 52(7) in The Bihar and Orissa Local Self-Government Act, 1885
(7)all sums [other than sums for educational purposes] [Inserted by Bihar Act 7 of 1954.] contributed to the District Board by local bodies or private persons.[The proceeds of the local cess shall be placed to the credit of the District Fund under such separate heads as the [State] [Inserted by Bengal Act 5 of 1908 and the present clause was substituted for original by B. and O. Act 1 of 1916.] Government may from time to time determine.]District Fund to be vested in Board. - The District Fund shall be vested in the District Board, and the balance standing to the credit of the Fund shall be kept in such custody as the [State] [Substituted by ALO.] Government from time to time direct.
