Section 116(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)If it appears to the Union Committee that for any reason, it is necessary to improve the sanitary condition of any village or part of a village within the Union, the Committee may, in accordance with a scheme approved by the District Board and sanctioned by the Commissioner under rules made by the [State] [Substituted by ALO.] Government under this Act-(a)cause huts or privies to be removed either wholly or in part;(b)cause private drains to be constructed, altered or removed;(c)cause streets, passages and public drains to be constructed or widened;(d)cause tanks or low lands to be filled up or deepened; and(e)cause such other improvements to be made as, in its opinion, are necessary to improve the conditions of such village or part.
