Section 6 in The Bihar and Orissa Local Self-Government Act, 1885
6. [ District and Local Boards. [Sections 6-29 (both inclusive) were substituted for the original Sections by B. and O. Act 1 of 1923.]
(1)The State Government shall, by notification, establish a District Board for every district.[* * *](2)The State Government may, by notification establish Local Board for any sub-division or part of a sub-division or for any two or more sub-divisions combined:Provided that before publishing a notification under this sub-section the State Government shall cause to be published in Official Gazette, and in such other manner as it may direct, a notice of its intention to establish such Local Board, and shall take into consideration any objection that may be made through the magistrate within two months from the date of the notice by any inhabitant of the area for which Local Board is proposed to be established.(3)A District Board shall have authority for the purposes of this Act over the district for which it is established, and a Local Board shall have authority over such area as the State Government may, by notification, direct.]
