Section 25 in The Punjab Aerial Ropeways Act, 1926
25. Power of promoter to sell when option to purchase not exercised and order revoked by consent.
- Where on the expiration of any of the periods referred to in section 24, neither the [State] Government nor a local authority purchases the undertaking and the order published under section 7 is, on the application or with the consent of the promoter revoked, the promoter shall have the option of disposing of all lands, buildings, works, materials, plants and apparatus belonging to the undertaking in such manner as he may think fit.Inability or Insolvency of Promoter
