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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Bengal Presidency - Subsection

Section 29(3) in The Calcutta Tramways Act, 1880

(3)that before they commence any work, whereby the traffic on the tramways will be interrupted, they shall (except in cases of urgency, in which cases no notice shall be necessary) give to the grantees notice of their intention to commence such work, specifying the time at which they will begin to do so; such notice to be given eighteen hours at least before the commencement of the work;