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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1)(d) in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985

(d)"metro railway" means such portion of the metro railway constructed in the metropolitan city of Calcutta under the provisions of the Construction Act as may, for the time being, available for public carriage of passengers, and includes.-
(i)all land within the boundary marks indicating the limits of the land appurtenant to the metro railway;
(ii)all lines of rails, sidings, yards or branches worked over for the purposes of, or in connection with the metro railway;
(iii)all stations, offices, ventilation shafts and dacts, warehouses, workships, manufactories, fixed plants and machineries, sheds, depots and other works constructed for the purpose of, or in connection with, the metro railway;