Section 103 in The Bihar and Orissa Local Self-Government Act, 1885
103. Returns by Local Board.
- [* * *] [The words 'A Local Board shall exercise powers of supervision and control over all Union Committees within the area under its authority, and' repealed by the Bengal Act 5 of 1908.] It shall be the duty of the Local Board to procure and submit, in such form as the District Board may prescribe, all such reports, returns and statistics as the District Board may from time to time require.[Chapter-III] [This Chapter is repealed in areas where Part IV of B and O Act 3 of 1922 is in force, See Section 2 (1) of and Schedule I to the Act.] Duties and Powers of Union Committees
