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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(2) in The United Provinces Aerial Ropeways Act, 1922

(2)When disposing of an appliction under sub-section (1) the Collector shall award to the person interested such compensation as the Collector thinks reasonable, and the Collector may recover such amount from the promoter as if it were an arrear of land revenue.