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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(2)(h) in The Bengal Aerial Ropeways Act, 1923

(h)the procedure for the disposal of applications under sub-section (2) of section 21 to re-open an aerial ropeway or part thereof and the conditions under which such ropeway may be re-opened;