Section 138(q) in The Bihar and Orissa Local Self-Government Act, 1885
(q)[ regulating the powers of Union Committees in regard to primary schools and dispensaries under Sections 112 and 113;] [These clauses (q1) and (q-1) of Section 138 are repealed in areas in which Part IV of B. and O. Act 39 of 1922, is in force.]
