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

Union of India - Subsection

Section 6(3) in Indian Tramways Act, 1886

(3)If, after considering any objections or suggestions which may have been made with respect to the draft on or before the date so specified, the [Government] [Substituted 'Local Government' by the A.O. 1937.] is of opinion that the application should be granted, with or without addition or modification, or subject or not to any restriction or condition, it may make an order accordingly.