Section 88A in The Bihar and Orissa Local Self-Government Act, 1885
88A. [ Power to contribute towards cost of municipal water supply or prevention of plague. [Inserted by Bengal Act 5 of 1908.]
- A District Board may, with the sanction of the [State] Government, contribute such annual or other sum as may be agreed upon towards the cost of-(a)the construction, repair and maintenance, under the provisions of the [Bihar and Orissa Municipal Act, 1922] [Substituted by B and O Act 1 of 1923 for the words 'Bengal Municipal Act, 1884'.], of water-works, wells or tanks within the district, or(b)taking measures under the said Act for the prevention of plague in the district:Provided that no application of such sanction shall be made unless it is authorised by a resolution which has been passed at a meeting specially convened for the purpose and in favour of which a majority of not less than two-thirds of the total number of members of the District Board have voted.]
