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State of Bihar - Section

Section 108 in The Bihar and Orissa Local Self-Government Act, 1885

108. Village roads and bridges placed under control and administration of Union Committee.

- All village road [and bridges thereon] [Added by Bengal Act 5 of 1908.] within a Union, and the stones and other materials thereof, and also all erections, materials, implements and other things provided for such roads [and bridges] [Added by Bengal Act 5 of 1908.], shall be placed under the control and administration of the Union Committee.