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State of Uttar Pradesh - Section

Section 4 in The Ganges Tolls Act, 1867

4.

[* * *] [[Provisions re-application of funds raised under Act, repealed by the A. O. 1937 see, however, para 4 of the India and Burma (Transitory Provisions) Order, 1937, Section 4 reads as follows :'The funds raised by the tolls payable under this Act shall be applicable at the discretion of Lieutenant Governor, to defray the expenses of improving and facilitating the navigation of the Ganges between Allahabad and Dinapur.']]