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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Telangana - Subsection

Section 72(2) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(2)Notwithstanding anything contained in any other law a Court shall presume that the entries in the records of the tramway operator admitted in evidence under subsection (1) are true, unless there is evidence to the contrary.