Section 5 in The United Provinces Aerial Ropeways Act, 1922
5. Preliminary investigations.
- Subject to the provisions of this Act, and of Section 4 of the Land Acquisition Act, 1894, the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may [* * *] [ The words "at its discretion" omitted by the ALO 1937] accord sanction to the promoter to make such surveys as may be necessary, and require him to submit such detailed estimates, plans, sections, specifications, and such further information as it may deem necessary for the full consideration of the proposal.The promoter shall not be entitled to claim any compensation from [the Government] [Substituted by the ALO, 1950 for "the Crown which had been Substituted by the ALO 1937 for ] for any expense incurred under this section in the event of his application being ultimately refused.Order authorizing the Construction of Aerial Ropeways
