Section 121 in The Bihar and Orissa Local Self-Government Act, 1885
121. Records to be open for inspection of Commissioner or of Magistrates of district.
- Every local authority shall at all times permit the Commissioner or the Magistrate of the district [or such other person as the [State] [Substituted for the original paragraph by B. and O. Act 1 of 1923.] Government may authorize in this behalf] to have access to all books, proceedings and records.
