Section 3(3)(c) in Indian Tramways Act, 1886

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3)(c) in Indian Tramways Act, 1886

(c)if a local authority does not maintain and repair the road, and the road is vested in Government or maintained and repaired by [[***] [Substituted by A.O. 1937, for 'the Govt'.] Government], then [the Government for whose purposes a road is so vested or by which the road is maintained and repaired, as the case may be] [Substituted by the A.O. 1937, for 'the Local Government'.]:

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Union of India - Subsection

Section 3(3)(c) in Indian Tramways Act, 1886