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State of Andhra Pradesh - Section

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

40. Decision of Claims Commissioner.

(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.
(2)Every order made under sub-section (1) shall be final.