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THE INDIAN TOLLS (ORISSA AMENDMENT) ACT, 1987
THE INDIAN TOLLS (ORISSA AMENDMENT) ACT, 1987
[Publish vide Orissa Gazette Ext. No. 894/23.6.1987-O.A. No. 13 of 1987.]
PREAMBLE
An act to amend the Indian Tolls Act, 1851 in its application to the State of Orissa
Be it enacted by the Legislature of the State of Orissa in the Thirty-eighth Year of the Republic of India, as follows:
Section 1 - Short title
This Act may be called the Indian Tolls (Orissa Amendment) Act, 1987.
Section 2 - Amendment of Section 4
In Section 4 of the Indian tolls Act, 1851 (8 of 1851) in its application to the State of Orissa, after the words "shall be paid for the passage of” the words the State Government vehicles on Government duty and” shall be inserted.
