Section 138(n) in The Bihar and Orissa Local Self-Government Act, 1885
(n)regulating the duties and powers of a District Boards [and Sanitation Committee] [Inserted by Bengal Act 5 of 1908.] in regard to sanitation [and for the prevention of epidemic diseases] [Inserted by the B. and O. LSG (Amendment) Act, 1923 (B and O Act 1 of 1923).];
