Section 25(2) in The United Provinces Aerial Ropeways Act, 1922
(2)At any time after the expiration of the said six months an officer, appointed by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] in that behalf, may remove the aerial ropeway in the same manner and subject to the same provisions as to the payment of costs and to the same remedy for the recovery thereof in every respect as in cases of removal under Section 23.Bye-Laws
