Section 81 in The Bihar and Orissa Local Self-Government Act, 1885
81. District Board may subscribe to debenture loan to construct and maintain railways or tramways.
- It shall be lawful for a District Board, with the sanction of the [State] [Substituted by ALO.] Government, to subscribe to any debenture loan raised by the [Central or any [State] [Substituted by the AO for the words 'Government of India'.] Government] or by any municipal authority or local authority for the construction or maintenance of any railway or tramway which, in the opinion of such District Board, is likely to be of direct benefit to the district.
