Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] Union of India - Subsection Section 23(2) in Indian Tramways Act, 1886 (2)On the determination of a lease the local authority may from time to time let the right for such further term and on such conditions as the [Government] [Substituted 'Local Government' by the A.O. 1937.] may approve.
