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THE INDIAN TOLLS (ORISSA AMENDMENT) ACT, 1999
THE INDIAN TOLLS (ORISSA AMENDMENT) ACT, 1999
[For the Bill see Orissa Gazette, Extraordinary, dated the 17th March, 1999 (No. 441)]
ORISSA ACT 7 OF 1999
[Received the assent of the Governor on the 9th June 1999, first published in an extraordinary issue of the Orissa Gazette, dated the 22nd June 1999]
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 Fiftieth Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called the Indian Tolls (Orissa Amendment) Act, 1999.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
Amendment of section 2.
3 of 1851
2. In section 2 of the Indian Tolls Act, 1851 in its application to the State of Orissa, for the words “at the expense of the Central or any State Government”, the words “at the expense of the Central or any State Government or any Corporation, Statutory Body, Company, Firm or person authorised by the State Government for this purpose” shall be substituted.
