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State of Haryana - Section

Section 3 in The Punjab Aerial Ropeways Act, 1926

3. Application for permission.

- Every application by an intending promoter other than the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in regard to a proposed aerial ropeway for permission to undertake the necessary preliminary investigations shall be submitted to the [State] Government.