Section 80 in The Bihar and Orissa Local Self-Government Act, 1885
80. District Board may construct and maintain railways or tramways.
- It shall be lawful for a District Board, with the sanction of the [State] [Substituted by ALO.] Government, either singly or in combination with any municipal authority or any other local authority, to construct and maintain within, or partly within and partly without, its own district, a railway or tramway under the provisions of any [law] [As to the railways see the Indian Railways Act, 1890 (9 of 1890); as to tramways see the Bengal Tramways Act, 1883 (Bengal Act 3 of 1883).] for governing the construction of railways or tramways for the time being in force in [Bihar and Orissa] [Substituted for 'Bengal' by B. and O. Act 1 of 1923.], and to do all lawful acts which may be necessary in that behalf.
