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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(b) in Indian Tramways Act, 1886

(b)the license shall be to use the whole of the tramway for the time being opened for public traffic, or such part or parts of the tramway as the [Government] [Substituted 'Local Government' by the A.O. 1937.], having regard to the cause for granting the license, thinks fit;