Section 83 in The Bihar and Orissa Local Self-Government Act, 1885
83. District Board may undertake construction, repair and maintenance of Government buildings.
- It shall be lawful for a District Board from time to time to undertake on behalf of [the Government concerned] [Substituted by the AO for the words 'the Government'.], and upon such conditions as may be agreed upon, the construction, repair and maintenance of any public building or other work which is the property of [the Government] [Substituted by the ALO for 'the Crown'.]:Provided that the cost of such construction, repair or maintenance shall be defrayed by [the Government concerned.] [Substituted by the AO for the words 'the Government'.]
