Section 4(1) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(1)On receiving an application under Section 3, if the State Government is satisfied as to the propriety and necessity of proceeding thereon, publish a notice in such manner and containing such information as may be prescribed, together with the draft of a proposed order authorising the development. construction, management. operation and maintenance of the tramway system in a municipal area.
