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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1)(b) in Indian Tramways Act, 1886

(b)having commenced the construction, suspends it without a reason sufficient in the opinion of the [Government] [Substituted 'Local Government' by the A.O. 1937.] to warrant the suspension, or