Section 36E(2) in The Bihar and Orissa Local Self-Government Act, 1885
(2)The [State] [Substituted by ALO.] Government may recover from the District Board concerned out of the District Fund, the whole or such proportion of the amounts paid or contribution made under sub-section (1) as the [State] [Substituted by ALO.] Government may by general or special order determine, and such recoveries shall be a first charge on the District Fund concerned.
