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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2) in The Jammu and Kashmir Aerial Ropeways Act, 2002

(2)The provisions of sub-section (1) shall extend to the opening of additional sections of the aerial ropeway, to deviation lines and to any alteration or reconstruction materially affecting the structural character of any work to which the provisions of sub-section (1) apply or are extended by this sub-section.