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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 46(1)(vi) in Arunachal Pradesh Panchayat Raj Act, 1997

(vi)tolls on persons, vehicles or animals or any class of them at any toll bar which is established by the Gram Panchayat on any road or bridge vested in or under the management of the. Gram Panchayat; and tolls in respect of any ferry established by or under the management of the Gram Panchayat.