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 30] [Entire Act] State of Andhra Pradesh - Subsection Section 30(1) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008 (1)The State Government shall appoint such officer, as may be prescribed by rules made hereunder, to act as the Commissioner of tramway system safety.
