Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] British India - Section Section 3 in The Indian Tolls Act, 1888 3. Validation of past levy of tolls. All tolls levied, or purporting to have been levied, under Acts VIII of 1851 and XV of 1864 , or either of those Acts, before the passing of this Act, shall be deemed to have been lawfully levied.
