Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 23 docs - [View All]
Indian Post Office Act, 1898
Vijaykumar Son Of Prithvirajji vs Maharashtra State on 21 July, 2009
Ramakrishna Dish Antenna System vs The Deputy Superintendent Of ... on 7 March, 1989
State Of Kerala vs E. Bhaskaran Kunhikelu on 20 July, 1970
M/S.Les Ateliers De Pondicherry ... vs Pondicherry Electricity ... on 10 November, 2011

Loading...
User Queries
[Complete Act]
Central Government Act
Section 6 in The Indian Telegraph Act, 1885 1
6. Power to establish telegraph on land of Railway Company. Any Railway Company, on being required so to do by the Central Government, shall permit the Government to establish and
1. Ins. by Act 7 of 1914, s. 4. 2 Subs. by Act 38 of 1972, s. 2, for the original section.
maintain a telegraph upon any part of the land of the Company, and shall give every reasonable facility for working the same.