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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1) in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011

(1)Where it is proposed on the Bangalore metro railway or a portion there of which had been opened after inspection, to construct any deviation line, stations, or to make an addition, alternation or reconstruction materially affecting the character of any work and such work forms part of, or is directly connected with the working of the metro railway, the Bangalore metro railway administration shall give notice to that effect to the Commissioner.