Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Bombay Presidency - Section Section 10 in The Bombay Aerial Ropeways Rules, 1959 10. Whenever an aerial ropeway's passes over a mining area, the promoter shall acquire the sub-soil right for the proper support of his trestles and stations.
