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Bengal Presidency - Section

Section 7 in Cess Act, 1880

7. Public revenues not liable for more road cess than has been paid to Collector by persons liable. - Nothing in this Act contained shall be deemed to require the payment by [State Government][* * *], from the public revenues, of any sum as road cess in excess of such sums as may have been paid as such cess to the Collector by persons liable to pay the same.