Section 138A in The Bihar and Orissa Local Self-Government Act, 1885
138A. [ Rules as to Census. [Inserted by the Bengal Act 5 of 1908 and is repealed in areas in which Part IV of B. and O. Act 3 of 1922 is in force.]
- The Central Government may make rules regulating the duties of the local authorities mentioned in the last foregoing section in regard to taking a census].Bye-laws
