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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in Indian Tramways Act, 1886

(4)The order shall imply the condition -
(a)in the case of a tramway of which a local authority is the promoter, that a lease thereof shall be granted only in manner by this Act provided; and
(b)in the case of a tramway of which a local authority is not the promoter, that a lease thereof shall be only of the right of user and of demanding and taking the authorized tolls, and shall not confer or impose on the lessee any of the powers or duties of the promoter in respect of the construction or maintenance of the tramway.
Maharashtra.- In its application to the State of Bombay (Maharashtra and Gujarat) in sub-section (1) of S. 7, after the words "Public traffic" insert "or private use, as the case may be." [Bombay Act 50 of 1948, S. 2 (22.10.1948).]