Section 7(1) in The Bengal Aerial Ropeways Act, 1923
(1)If, after considering any objections or suggestions which may have been made in respect to the draft on or before the specified date, the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] [is] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] of opinion that the application should be granted with or without modifications, or subject or not to any restrictions or conditions, [it] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] shall make an order accordingly.
