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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(2) in Uttarakhand Ropeways Act, 2014

(2)Subsequent to the consideration of objections or suggestions, if any, by the Licensing Authority and grant of license under section 10, the promoter may take any action under clause (b) or clause (c), notwithstanding the objection of the owner or occupier of the property affected.