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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(g) in Indian Tramways Act, 1886

(g)the portion of the road or roads traversed by the tramway to be kept in repair by the promoter; the maintenance by the promoter to the satisfaction of the [Government] [Substituted 'Local Government' by the A.O. 1937.], or the road-authority, or both, of that portion of the road or roads; and the liability of the promoter, on the requisition of the [Government] [Substituted 'Local Government' by the A.O. 1937.], from time to time to adopt and apply such improvements in the tramway as the [Government] [Substituted 'Local Government' by the A.O. 1937.] may consider necessary or desirable for the safety or convenience of the public, and to alter the position or level of the tramway to suit future alterations in the road or roads;