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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(1)(g) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(g)the portion of the road or roads traversed by the tramway system to be kept in repair by the tramway operator; the maintenance by the tramway operator to the satisfaction of the State Government of that portion of the road or roads; and the liability of the tramway operator, on the requisition of the State Government, from time to time to adopt and apply such improvements in the tramway as the State Government may consider necessary or desirable for the safety or convenience of the public, and to alter the position or level of the tramway to suit future alteration in the road or roads;