Section 98 in The Bihar and Orissa Local Self-Government Act, 1885
98. Powers for taking census.
- Every District Board which shall be required to take on account under the last preceding section shall, in taking such account, conform to any rules made by the [Central Government] [Substituted by the AO for the words 'Local Government'.] under this Act and to the provisions of any Act for the time being in force for regulating the taking of a census.H-Famine [and] [Substituted for 'Relief' by Bengal Act 5 of 1908.] Distress
