Section 45 in The Bihar and Orissa Local Self-Government Act, 1885
45. State Government may direct that funds of existing local bodies shall be vested in new local authorities.
- The [State] [Substituted by ALO.] Government may, by notification, direct that all or any portion of the funds vested in any local body existing in [any district in which this Act is in force] [Substituted for the words 'such district' by the Amending Act, 1903 (1 of 1903), Schedule II.] shall be vested in any local authority constituted under this Act, immediately upon such local authority being constituted.Chapter-I
