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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Bihar - Subsection

Section 74(1) in The Bihar irrigation Act, 1997

(1)The State Government shall appoint such person as it may think fit to collect tolls under this Act, and it shall be lawful for any person so appointed to farm the collection of tolls to any other person, with the sanction of the State Government or to employ any other person in such collection.