Report No. 10
2. The Indian Tramways Act, 1886 (XI of 1886)
The promoter of a tramway scheme has to obtain authorisation from the Government. The authorisation order itself has to provide that the land needed may be acquired for the promoter under the provisions of the Land Acquisition Act, 1870 (now 1894) in the same manner and on the same conditions as it might be acquired for the purposes of the tramway if a company were the promoter (vide sections 4 to 7). This Act, therefore, makes recourse to the provisions of the Land Acquisition Act obligatory, when land has to be acquired.
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