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

State of Manipur - Subsection

Section 22(2) in Manipur Ropeways Act, 2015

(2)When under subjection (1), a ropeway or any part thereof has been dosed to any traffic, it shall not be reopened to such traffic until it has been inspected by the Chief Inspector and its reopening sanctioned, in the prescribed manner.Chapter-IX Discontinuance of Public Rope-ways