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Railways Act, 1989 23. Sections 21 and 22 to apply to the opening of certain works. The provisions of sections 21 and 22 shall apply to the opening of the following works if they form part of, or are directly connected with, a railway used for the public carriage of passengers and have been constructed subsequent to the giving of a report by the Commissioner under section 22, namely:-. (a) opening of additional lines of railway and deviation lines; (b) opening of stations, junctions and level crossings; (c) re-modeling of yards and re-building of bridges; (d) introduction of electric traction; and (e) any alteration or reconstruction materially affecting the structural character of any work to which the provisions of sections 21 and 22 apply or are extended by this section.    |
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