Section 4 in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
4. Procedure for making order on application.
(1)On receiving an application under section 3, if the State Government is satisfied as to the propriety making and necessity of proceeding thereon, publish a notice in such manner and containing such information as may be prescribed, together with the draft of a proposed order authorising the development, construction, management, operation and maintenance of the tramway system in a municipal area.(2)A notice under sub-section (1) above shall state that any objections or suggestions which any person may desire to make with respect to the proposed order, if submitted to the Government on or before the date to be specified in such notice, will be considered.(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.(4)Every order authorizing the development, construction, management, operation and maintenance of a tramway system shall be published in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette and such publication shall be conclusive proof that the order has been made as required by this section.
