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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1) in The Punjab Aerial Ropeways Act, 1926

(1)The [State] Government [-] [The words 'in its discretion' were omitted by the Government of India (Adaptation of Indian Laws) Order 1937.] may, on the application of the promoter, revoke, amend, or extend the order by a further order.