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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1) in Indian Tramways Act, 1886

(1)A tramway of which the construction has not been authorised by the [Government] [Substituted 'Local Government' by the A.O. 1937.] before the passing of this Act shall not, after the passing of this Act, be constructed for public traffic in any place to which this Act extends, except in pursuance of an order made under this Act.