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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(1)The State Government may, on the application of the tramway operator, revoke, amend, extend or vary the order by a further order, or agree to the revocation, amendment, variation or extension of the agreement by a further agreement, as the case may be.