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[Cites 0, Cited by 0] [Section 3AA] [Entire Act]

State of Kerala - Subsection

Section 3AA(2) in Kerala Tolls Act, 1976

(2)The toll under section (1) shall be levied at such rate and for such period as the local authority may declare to be necessary for the recovery of the amounts expended upon such bridge by the local authority or such portion thereof as may be decided by the local authority together with interest and other overhead charges, at such rates as it may fix.