(16)[ "Government", in relation to a tramway which is wholly within a municipal area or which is declared not to be a railway under clause (20) of article 366 of the Constitution, means the State Government and, in relation to any other tramway, means the Central Government.] [Substituted by the A.O. 1950, for clause (16) which was inserted by the A.O. 1937.]Orders Authorising The Construction of Tramways
