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

State of Bihar - Subsection

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

(a)[ the amount spent or contributed by the District Board for the purpose of constructing, purchasing or widening such bridge, road-way 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).]