Section 5(c) in The Bihar and Orissa Local Self-Government Act, 1885
(c)[] [Lettered as clause (c) by Bihar Act 21 of 1947.] "Municipal authority." - "municipal authority" means the Commissioners of a municipality constituted under the provisions of the [Bihar and Orissa Municipal Act, 1922 (B. and O. Act 7 of 1922)] [Substituted by B. and O. Act 1 of 1923, for the words and figure 'Bengal Municipal Act, 1884.];
