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[Cites 0, Cited by 4] [Article 366] [Constitution]

Constitution Subarticle

Article 366(20) in Constitution of India

(20)"railway" does not include--
(a)a tramway wholly within a municipal area, or
(b)any other line of communication wholly situate in one State and declared by Parliament by law not to be a railway;
[In article 366 of the Constitution, for clause (22), the following clause shall be substituted through Constitution (Twenty-Sixth Amendment) Act, 1971]