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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Telangana - Subsection

Section 36(2) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(2)The provisions of sub-section (1) shall not apply to and the Fare Fixation Committee shall have no jurisdiction to make any recommendations with respect to the prescribed formula and fare structure for tramway system developed, constructed, managed, operated and maintained under an agreement entered under section 5.Chapter - VI Accidents