Section 13A(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)Where a new district is created either as a result of the division of an existing district or the inclusion of specified local areas from two or more existing districts, the State Government may, by notification, direct that the District Board of the existing district of which any local area included, in the new district formed a part shall cease to have authority over such local area and the members elected to that District Board by the electorate of the said local area or by association as representative of persons paying local cess under the provisions of Chapter V of the Cess Act, 1880 (Bengal Act IX of 1880), shall cease to be members thereof and the remaining members shall constitute the District Board until the next general election.]
