Section 013 in The United Provinces Aerial Ropeways Act, 1922
013.
[8th February, 1922]Adapted and modified by the Government of India (Adaptation of Indian Laws) Order; 1937Adaptation of Laws Order, 1950.&(Received the assent of the Governor on the 8th February, 1922 and of the Governor General on the 10th March, 1922, and was [published] [ See Gazette 1922, Pt. VII. pp. 85-98.] under Section 81 of the Government of India Act on the 25th March, 1922.)An Act to authorize, facilitate, and regulate the construction and working of aerial ropeways in the United ProvincesWhereas it is expedient to authorise, facilitate and regulate the construction and working of aerial ropeways in the United Provinces ; it is hereby enacted as follows:For Objects and Reasons, see U.P. Gazette, 1922, Part VIII, page 576.
