Section 26(2) in Gujarat Aerial Ropeways Act, 1955
(2)At any time after the expiration of the said period of six months, an officer appointed by the State Government in that behalf, may, notwithstanding anything contained in [***] [The words 'the Presidency-Towns Insolvency Act, 1909 (III of 1909), or' deleted by A.O., 1960.] remove the aerial ropeway in the same manner and subject to the same provisions as to the payment of costs and to the same remedy for the recovery thereof, in ever,' respect, as in cases of removal under section 23.
