Section 138(l) in The Bihar and Orissa Local Self-Government Act, 1885
(l)[* * *] [The words 'prescribing the procedure to be adopted in the appointment of the Engineer to the District Board under Section 84 and' repealed by Bihar Act 24 of 1948.] regulating the performance and exercise of the duties and powers of [the District Engineer to the District Board] [Substituted by Bihar Act 24 of 1948 for the words 'such Engineer'.] and of the Inspector of Local Works under Sections 85 and 123 respectively;
