Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 86E] [Entire Act]

State of Bihar - Subsection

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

(1)When it has been determined that tolls shall be levied at any toll-bar established under Section 86-A of this Act the District Board shall make and published an order specifying the rates at which the tolls shall be levied.