Legal Document View

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
[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(n) in Indian Tramways Act, 1886

(n)the nature, dimensions, fittings, appliances and apparatus of the carriages to be used on the tramway, and the inspection and examination thereof by officers of the [Government] [Substituted 'Local Government' by the A.O. 1937.] or the local authority, and the liability of the promoter or lessee, on the requisition of the [Government] [Substituted 'Local Government' by the A.O. 1937.], from time to time, to adopt and apply such improvements in the carriages, and in the fittings, appliances and apparatus, as the [Government] [Substituted 'Local Government' by the A.O. 1937.] may consider necessary or desirable for the safety or convenience of the public;