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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in Indian Tramways Act, 1886

(2)A notice shall be published with the draft stating that any objection or suggestion which any person may desire to make with respect to the proposed order will, if submitted to the [Government] [Substituted 'Local Government' by the A.O. 1937.] on or before a date to be specified in the notice, be received and considered.