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The Indian Tramways Act, 1886 Savings 39. Promoter to have right of user only.- (1) Notwithstanding anything contained in this Act, or in an order or any rule made under this Act, a promoter shall not acquire any right other than that of user only over a road along or across which he lays a tramway, nor shall anything contained in this Act, or in an order or any rule made under this Act, exempt the promoter of a tramway, or any other person using the tramway, from the payment of such charges as may lawfully be levied in respect of the use of a road or bridge along or across which the tramway is laid. (2) The State Government may, if it thinks fit, fix at which a promoter, lessee or licensee may compound for the charges payable in respect of the use of a road or bridge.    |
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