Section 15(1)(b) in Indian Railways Act, 1890.

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Union of India - Subsection

Section 15(1)(b) in Indian Railways Act, 1890.

(b)when a tree obstructs the view of any fixed signal, the railway administration may, with the permission of any Magistrate, fell the tree or deal with it in such other manner as will in the opinion of the railway administration avert the danger or remove the obstruction, as the case may be.

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Union of India - Subsection

Section 15(1)(b) in Indian Railways Act, 1890.