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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(2) in The United Provinces Aerial Ropeways Act, 1922

(2)When under sub-section (1) an aerial ropeway or any part thereof has been closed to any traffic it shall not be re-opened to such traffic until it has been inspected and its re-opening in accordance with the provisions of this Act.Discontinuance of Aerial Ropeways