Section 7(2) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(2)The State Government may, in providing in the order for the acquisition of land for the purpose of a tramway system, direct that land may be acquired for the tramway system under the provisions of [the Land Acquisition Act, 1894,(Central Act No.1 of 1894.)] [Also see the related provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013).] or under any other law for the time being in force.
