Section 29(1) in The Bengal Aerial Ropeways Act, 1923
(1)No order shall be made by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] under sub-section (1) of section 28 until an enquiry has been held as hereinafter provided and the intending promoter has entered into an agreement with [the State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] in respect of the matters mentioned in sub-section (4).
