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[Cites 0, Cited by 0] [Section 86A] [Entire Act]

State of Bihar - Subsection

Section 86A(2) in The Bihar and Orissa Local Self-Government Act, 1885

(2)if, on the expiry of the said period of twenty years, the said amounts, interest and capitalized value have not been fully recovered, the [State] Government may empower the District Board to levy tolls for such further period as the [State] [Substituted by ALO.] Government may determine.]