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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(4) in The Howrah Bridge Act, 1926

(4)The Commissioner shall be entitled to receive such fees for the performance of their duties under this Act as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may, by rule, prescribe. Such fees shall be paid from the new Howrah Bridge Trust Fund created by this Act.