Section 97 in The Bihar and Orissa Local Self-Government Act, 1885
97. Commissioner may direct District Board to take census.
- It shall be lawful for the Commissioner, with the sanction of the [Central Government,] [Substituted by the AO for the words 'Local Government'.] at any time to require a District Board to take an account of the number of persons who, at the time of taking such account, shall be within the district of such District Board:Provided that no part of the cost incurred in taking such account shall be charged upon, or be defrayed out of, the District Fund.
