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CALCUTTA TRAMWAYS (AMENDMENT) ACT, 1884
CALCUTTA TRAMWAYS (AMENDMENT) ACT, 1884
2 of 1884
30th April, 1884
An Act to amend the Calcutta Tramways Act, 1880. Preamble.WHEREAS it is expedient to facilitate the construction and regulate the working of tramways within such portions of Calcutta as are not [subject to the authority of the Corporation of Calcutta], and to make due provision for their general management, supervision and control; and whereas it is necessary to amend the Calcutta Tramways Act, 1880, for the purposes aforesaid; It is hereby enacted as follows:
Section 1 Construction of Act
This Act shall be read with, and taken as part of, the Calcutta Tramways Act, 1880. (Commencement.) Rep. by Act 1 of 1903.
Section 2 .
(Definition of "Calcutta",) Rep. by Act 1 of 1903.
Section 3 Certain tramways to be subject to State Government
All tramways constructed 22. Words and figures subs. by Act 1 of 1903. [in those portions of Calcutta as defined in the Calcutta Municipal Act, 1899, which are not subject to the authority of the Corporation of Calcutta] shall be subject to the general management, regulation and control of the 33. Words subs. by the Government of India (Adaptation of Indian Laws) Order, [State Government]; and the 33. Words subs. by the Government of India (Adaptation of Indian Laws) Order, [State Government]shall in this be 1937 and the Adaptation of Laws Order, 1950. half exercise all the rights, powers, functions and authorities which would, under the provisions of the Calcutta Tramways Act, 1880, have been exercised by the Corporation if such tramways had been constructed wholly 44. Words subs. by Act 1 of 1903. [within the area subject to their authority].
Section 4 Corporation not to have control in respect of tramway outside limits of the town
Nothing in this Act shall be construed so as to give the Corporation any control, power or authority in respect of any tramway or part of a tramway constructed 44. Words subs. by Act 1 of 1903. [outside the area subject to their authority].
Section 5 Retrospective effect of Act as to tramways already constructed
The provisions of this Act and of the Calcutta Tramways Act, 1880, shall apply to any tramway that may have been constructed before this Act comes into force, notwithstanding any omission or irregularity in publishing any notice required to be published under section 4 of the said Calcutta Tramways Act, 1880.
