Section 24(3) in The Bengal Aerial Ropeways Act, 1923
(3)Not less than two years' notice in writing of any election to purchase under this section shall be served upon the promoter by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] or the local authority, as the case may be.
