Section 88 in The Bihar and Orissa Local Self-Government Act, 1885
88. General powers for supplying water within district.
- A District Board may [* * *] [The words 'with the approval of and subject to such limits of cost as shall be imposed by the Commissioner' repealed by B. and O. Act 1 of 1923.] provide any place within its district with a proper and sufficient supply of water, and for this purpose may-(1)construct, repair and maintain water-works, wells or tanks and do any other necessary acts;(2)take on lease or hire any water-works and purchase any water-works or any water or right to take or convey water, either within or without its district; and(3)contact with any person for a supply of water.
