Section 23 in The Bihar and Orissa Aerial Ropeways Act, 1924
23. Application of Act to aerial ropeways constructed before, or under construction at time of its commencement.
- The provisions of this Act, except Sections 3, 4, 5, 6, 7, 8, 17 and Clauses (a), (b) and (c) of, and the reference thereto in, Section 18 shall so far as may be also apply to aerial ropeways constructed before, or under construction at the time of the commencement of this Act as if the owner of any such ropeway were the promoter, and all the provisions of this Act shall apply also to any extension of such aerial ropeways and any material alteration or re-construction thereof.
