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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(1)(vii) in The Bombay Highways Rules, 1958

(vii)The applicant shall be liable to pay all taxes, rates or assessments payable to Government or any local authority in respect of the highway land occupied or structure constructed or projected thereon.