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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(4) in Rajasthan Ropeway Rules, 2000

(4)Where the preliminary investigation is proposed to be conducted in or over the land or premises not belonging to the applicant (the intending promoter), the Licensing Authority in his capacity as Collector of the District shall before according sanction for preliminary investigation proceed under and in accordance which the provisions of the Land Acquisition Act 1894 (Central Act No. 1 of 1894) and comply with the provision of that law.