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Bombay Presidency - Section

Section 39 in Bombay Aerial Ropeways Act, 1955

39. Protection of roads, railways tramways and waterways. - No promoter of an aerial ropeway shall, in the course of the construction, repair, working or management of such ropeway, cause any permanent injury to any public road, railway, tramway or waterway, or obstruct or interfere with, otherwise than temporarily, as may be necessary, the traffic on any public road, railway, tramway or waterway.