Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] Bombay Presidency - Subsection Section 10(2) in Bombay Aerial Ropeways Act, 1955 (2)Every order authorizing the construction of an aerial ropeway made under subsection (1) shall be published in the Official Gazette, and such publication shall be conclusive proof that the order has been made as required by this section.
