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[Cites 0, Cited by 0] [Section 130(2)] [Section 130] [Entire Act]

State of Maharashtra - Subsection

Section 130(2)(f) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(f)the proceeds of all tolls and leases of tolls on roads and bridges vested in the Zilla Parishad which are levied in the District under the Tolls on Roads and Bridges Act, 1875 or any corresponding law in force in any part of the state;