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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(2)No lease or licence of any land shall be made by a local authority in favour of a tramway operator appointed under an agreement pursuant to Section 5, without the previous approval of the State Government.