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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Uttarakhand - Subsection

Section 25(2)(b) in Uttarakhand Ropeways Act, 2014

(b)within two months after the publication of a notification under section 23 or within six-months after the publication of a notification under section 27, By a notice in writing, require the promoter to sell to the State Government or to any of its department or agency the ropeway or a part thereof, and thereupon the promoter shall sell the same upon the terms specified in the license, or if the terms were not specified in the license, then upon such terms as may be prescribed in this regard.