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[Cites 0, Cited by 0] [Section 86M] [Entire Act]

State of Bihar - Subsection

Section 86M(2) in The Bihar and Orissa Local Self-Government Act, 1885

(2)As soon as such expenses, interest and capitalized value have been recovered as aforesaid, such toll bar shall be removed, and toll shall no longer be levied in respect of such bridge, road-way or foot-way.[D(II)-Irrigation Works [Inserted by Bihar Act 40 of 1950.]