Indian Tolls (Orissa Amendment) Act, 1999 (PDF)
The Indian Tolls (Orissa Amendment) Act, 1999 Indian Tolls (Orissa Amendment) Act, 1999 1. Short title and commencement. 2. Amendment of Section 2. Orissa Act No. 7 of 1999
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Published vide Orissa Gazette Extraordinary No. 886 dated 22.6.1999.
No. 8129/Legislative. - The following Act of the Orissa Legislative Assembly having been assented to by the Governor on the 9th June, 1999 is hereby published for general information.
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) 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.- 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.
