Section 127 in The Bihar and Orissa Local Self-Government Act, 1885
127. Magistrate's order under Sections 124 and 126 to be reported to State Government who may confirm, modify or rescind it.
- When the Magistrate of the district makes any order under Section 124 or 126, he shall forthwith submit to the [State] [Substituted by ALO.] Government a copy of the order, with a statement of his reasons for making it, and with any explanation which the local authority concerned may wish to offer, and the [State] [Substituted by ALO.] Government may thereupon confirm, modify or rescind the order.
