Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] Union of India - Subsection Section 45(3) in Indian Tramways Act, 1886 (3)[ In this section, "the appropriate Government" means the Government, Central or State, whose executive authority extends over the local authority in question.] [Inserted A.O.1937.]
