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 37] [Entire Act]

Union of India - Subsection

Section 37(3) in Indian Tramways Act, 1886

(3)When application is made to a Magistrate under sub-section (1), he may make an interim order of distraint pending his final decision.
Maharashtra.- In its application to the State of Bombay (Maharashtra and Gujarat) in section 37, for the words "a Magistrate" wherever they occur, substitute "an Executive Magistrate." - [Bombay Act 8 of 1954, S. 2 and Schedule (10.2.1954).]