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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(2) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(2)A local authority or any other authority agency or body of the State Government or a Government company, as the case may be, shall not make an application for an order, unless the making of such application has been approved in the manner prescribed.