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Bengal Presidency - Section

Section 15 in The Calcutta Tramways Act, 1880

15. Reservation of right of public to use roads. -

Nothing in this Act, or in any by-law made under this Act, shall take away or abridge the right of the public to pass along or across every or any part of any road along or across which any tramway is laid, whether on or off the tramway, with carriages not having flange wheels or wheels suitable to run on a grooved rail.