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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(1) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(1)Any question as to the liability of the tramway operator for payment of compensation or as to the person to whom such compensation is payable, shall be determined by an order of the claims Commissioner.