Section 9(1) in The Bihar and Orissa Aerial Ropeways Act, 1924
(1)Where the [State] [Substituted by Adaptation of Laws Order.] Government is satisfied that the construction or working of an aerial ropeway for private traffic is likely to prove useful to public by reason of its facilitating the transport of commodities in general use or is required for the conservation or service of undertakings supplying those commodities, and where the promoter of such aerial ropeway is desirous of obtaining any land for the purpose of such construction or working the [State] [Substituted by Adaptation of Laws Order.] Government may, on the application of such promoter, acquire on his behalf such land under the provisions of Part VII of the Land Acquisition Act, 1894.
