Section 93(1)(e) in The Chandernagore Municipal Corporation Act, 1990

[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of West Bengal - Subsection

Section 93(1)(e) in The Chandernagore Municipal Corporation Act, 1990

(e)[ toll on -] [Clause (e) substituted by West Bengal Act 30 of 1997.]

(i)ferry,

(ii)bridge, and

(iii)heavy truck which shall be a heavy goods vehicle, and bus which shall be a heavy passenger motor vehicle, within the meaning of the Motor Vehicles Act, 1988, plying on a public street,

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State of West Bengal - Subsection

Section 93(1)(e) in The Chandernagore Municipal Corporation Act, 1990