Section 110 in The Bihar and Orissa Local Self-Government Act, 1885
110. District Board may delegate management of portions of District Board roads to Union Committee.
- The [District Board] [Substituted for 'Local Board' by Bengal Act 5 of 1908.] may, with the consent of a Union Committee, delegate to such Committee the management of so much of any road under the management of the [District Board or of a Local Board] [Substituted for 'Local Board' by Bengal Act 5 of 1908.] as may be situated within such Union; and such Union Committee shall thereupon do all thing necessary for the maintenance and repair of the portion of road so assigned to it, and shall be responsible to the [District Board] [Substituted for 'Local Board' by Bengal Act 5 of 1908.] in that behalf.
