Section 64A(a) in The Bihar and Orissa Local Self-Government Act, 1885
(a)provide buildings to be used as students' hostels in connection with schools for the maintenance and management of which the Board is responsible under Section 62 or Section 63, and maintain and manage such hostels, [* *] [The word 'Or' at the end of clause (a), repealed by B. and O, Act 1 of 1923.]
