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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(3) in The United Provinces Aerial Ropeways Act, 1922

(3)If it grants the application it shall make the further order in the same manner as an order, except that the rights, powers, and authorities, asked for in the said application shall not be increased, modified or restricted by the further order without the consent in writing of the promoter. -Inspection of Aerial Ropeways