Section 141 in The Bihar and Orissa Local Self-Government Act, 1885
141. Prosecutions.
- Prosecutions under this Act for breach of bye-laws may be instituted by any Board or by any person authorised by the Board in this behalf.A Judge or Magistrate shall not be deemed to be, within the meaning of Section 555 of the Code of Criminal Procedure, a party to, or personally interested in, any case under this section merely because he is a member of the Board.Miscellaneous Provisions
