Section 71 in The Bihar and Orissa Local Self-Government Act, 1885
71. District Board to conform to Rules made by State Government.
- Every District Board, in exercising the powers vested in it by [Sections 66 to to 70] [Substituted for the words 'the five last proceeding sections', by B. and O. Act 1 1923.] (both inclusive) shall conform to any Rules made by the [State] [Substituted by ALO.] Government under this Act.D-Public Works
