Section 52(5)(a) in The Bihar and Orissa Local Self-Government Act, 1885

[Cites 0, Cited by 0] [Section 52(5)] [Section 52] [Entire Act]

(a)[ all receipts accruing within the district from tolls or leases under Part III, heading D (I), of this Act] [Inserted by Bengal Act 5 of 1908.];

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