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Railways Act, 1989 12. Power to alter the position of pipe, electric supply fine, drain or sewer, etc. (1) A railway administration may, for the purpose of exercising the powers conferred on it by this Act, alter the position of any pipe for the supply of gas, water, oil or compressed air, or the position of any electric supply line, drain or sewer: Provided that before altering the position of any such pipe, electric supply line, drain or sewer, the railway administration shall, give a notice indicating the time at which the work of such alteration shall commence, to the local authority or other person having control over the pipe, electric supply line, drain or sewer. (2) The railway administration shall execute the work referred to in sub-section (1) to the reasonable satisfaction of the local authority or the person receiving the notice under the proviso to sub-section (1).    |
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