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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in Indian Tramways Act, 1886

(1)When a local authority has under the authority of an order completed a tramway, or has under the provisions of this Act or of an order acquired possession of a tramway, it may, by a lease to be approved by the [Government] [Substituted 'Local Government' by the A.O. 1937.], let to any person the right of user of the tramway and of demanding and taking the authorized tolls.