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State of Uttar Pradesh - Section

Section 5 in The Ganges Tolls Act, 1867

5. Appointment of Collector of tolls.

- The State Government may appoint any person [it] [Substituted by the A. O.1937.] may think fit to collect the tolls payable under this Act at any place or places under [its] [Substituted by the A. O. 1937.] Government, and may from time to time remove any such person and appoint another person in his stead.