Section 4(3) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(3)If after considering objections or suggestions, if any, which may have been made with respect to the draft order on or before the date specified in the notice published pursuant to sub-section (1), the State Government is of the opinion that the order should be made, with or without addition or modification or subject or not to any restriction or condition, it may make an order accordingly.
