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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Manipur - Subsection

Section 19(2) in Manipur Ropeways Act, 2015

(2)If the State Government incurs any expenditure during any rescue operation, the promoter shall be liable to pay the expenditure incurred by the State Government and in case the promoter fails to pay the whole or part of it, it shall be recoverable as arrears of land revenue.