Section 2(12) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(12)"order" means an order made by the State Government under sub-section (3) of section 4 and published in the 4Telangana Gazette as required under sub-section (4) thereof, granting to a local authority, other authority, Government company, agency or body of the State Government, the right and authorization to develop, construct, manage, operate and maintain a tramway system in a municipal area and includes any subsequent order amending, varying, extending or substituting that order;
