Section 4 in The Bihar and Orissa Local Self-Government Act, 1885
4. [ Act not to come into force in cantonments without notification under Cantonments Act, 1924. [Substituted by Bihar Act 24 of 1948 for the original section.]
- Notwithstanding anything contained in Section 1, this Act shall not, save as provided in any notification that may be issued under sub-section (4) of Section 3 of the Cantonments Act, 1924, have effect in any cantonments.]
