Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3AA] [Entire Act] State of Kerala - Subsection Section 3AA(4) in Kerala Tolls Act, 1976 (4)A local authority may take up works on construction of bridges on build operate transfer basis by giving concession on collecting tolls to the private investor in such manner as may be prescribed.
