Section 3(3)(b) in Indian Tramways Act, 1886

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Union of India - Subsection

Section 3(3)(b) in Indian Tramways Act, 1886

(b)if a local authority does not maintain and repair the road, and the road is neither vested in Government nor maintained and repaired by [[***] [Substituted by the A.O. 1937, for 'the Govt.'] Government], then the person in whom the road is vested; and

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Union of India - Subsection

Section 3(3)(b) in Indian Tramways Act, 1886