Section 3(3) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), the State Government may on its own motion or on an application or otherwise, by an order in writing, require a local authority or any other authority, a Government company or an agency or body of the State Government to make an application for development, construction, management. operation and maintenance of a tramway system in a municipal area.
