Section 22(1)(b) in Indian Tramways Act, 1886

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Union of India - Subsection

Section 22(1)(b) in Indian Tramways Act, 1886

(b)if a time was not specified in the order, then within six months after the expiration of a period of twenty-one years from the date of the order, and within six months after the expiration of every subsequent period of seven years, or

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Union of India - Subsection

Section 22(1)(b) in Indian Tramways Act, 1886