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Union of India - Section
Section 49 in Indian Tramways Act, 1886
49.
[Explanation and amendment of section 54 of Railway Act.] [Repealed by the Indian Railways Act, 1890 (9 of 1890), s. 2 and the First Schedule.]| Maharashtra.- In its application to the State of Bombay (Maharashtra and Gujarat) in section 48 of the Act, insert the following new section, namely: -49. Application of Act to tramways for private use.- Notwithstanding anything contained in this Act, the State Government may by notification in the Official Gazette, exempt any tramway, which is not or when completed will not be a, federal railway, as defined in sub-section (2) of section 311 of the Government of India Act, 1935, and which is constructed and maintained for private use, from the operation of any provisions of this Act or declare that any provisions of this Act shall apply to such tramway with such modifications as may be specified in the notification. - [Bombay Act 50 of 1948, S. 4 (22.10.1948).] |