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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Andhra Pradesh - Subsection

Section 27(3) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(3)Where any person travels on the tramway system in contravention of the provisions of sub-section (1), he shall, notwithstanding that he holds a valid pass or ticket for any travel in such Tramway be liable to be removed from such tramway by any tramway official authorized in this behalf.