Section 86M(1)(b) in The Bihar and Orissa Local Self-Government Act, 1885

[Cites 0, Cited by 0] [Section 86M(1)] [Section 86M] [Entire Act]

State of Bihar - Subsection

Section 86M(1)(b) in The Bihar and Orissa Local Self-Government Act, 1885

(b)[ the amount of the loss to the District Board of receipts in respect of any public ferry referred to in clause (4) of Section 52, when such loss results from the construction or widening of such bridge, roadway or foot-way;] [Substituted for the original clauses (a) and (b) by the B. and O. LSG (Amendment) Act, 1923. (B. and. O Act 1 of 1923).]

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State of Bihar - Subsection

Section 86M(1)(b) in The Bihar and Orissa Local Self-Government Act, 1885