Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(2) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008 (2)"carriage" means, a carriage or coach (whether powered or not) utilized for carrying passengers, or luggage in a tramway system;
