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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in Indian Tramways Act, 1886

(2)A notification published by the [Government] [Substituted 'Local Government' by the A.O. 1937.] in the Official Gazette to the effect that on a date specified in the notification the construction of a tramway had not been substantially commenced or a tramway had not been completed and opened for public traffic, or that the construction of a tramway had been suspended without sufficient reason, shall, for the purposes of this section, be conclusive proof of the matter stated therein.
Maharashtra.- In its application to the State of Bombay (Maharashtra and Gujarat) in clause (c) of sub-section (1), and in sub-section (2) of sub-section 10, after the words "Public traffic" insert the words "or private use". - [Bombay Act 50 of 1948, S. 3 (22.10.1948).]
Construction and Maintenance of Tramways