Section 30 in Himachal Pradesh Aerial Ropeways Act, 1968
30. Acquisition of land on behalf of a promoter.
- The State Government may, if it thinks fit, subject to the provisions of the Act, on the application of any promoter desirous of obtaining any land for the purpose of constructing, extending, working or managing an aerial ropeway, acquire on his behalf such land under the provisions of [the Right to Fare Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (30 of 2013) whether the said promoter is or is not a company as defined in the said Act.] [Substituted for the words, figures and signs 'Part VII of the Land Acquisition Act, 1894 (1 of 1894), whether the said promoter is or is not a company as defined in the Land Acquisition Act ' vide Act No. 4 of 2016, w.e.f. 10.11.2016.]
