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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(1)(viii) in The West Bengal Panchayat Act, 1973

(viii)[ 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] [Clauses (vii) to (ix) inserted by W.B. Act 17 of 1992.];