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The Indian Tramways Act, 1886 44. Power to exempt from municipal taxation.- When a tramway is constructed under this Act within the limits of a municipality, the State Government may exempt the animals, plant, rolling-stock, yards, workshops, engine-sheds, 1[electrical generating stations or sub-stations] and depots of the promoter, lessee or licensee, for such period as it thinks fit, from all or any municipal taxes leviable within those limits. 1. Ins. by Act 5 of 1911, s. 7.    |
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