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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(1) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(1)The State Government may, by notification, appoint a claims commissioner on part-time or whole time basis for the purpose of adjudicating upon claims for compensation in respect of accidents involving the death of, or bodily injury to, a person, in the course of working of the tramway system.