Subject to the provisions of this Act, and of section 4 of the Land Acquisition Act, 1894, the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may, at [its] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] discretion, accord sanction to the intending promoter to make such surveys as may be necessary, and require him to submit such detailed estimates, plans, sections and specifications and such further information as [it] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] may deem necessary for the full consideration of the proposal.The intending promoter shall not be entitled to claim any compensation [from the Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] for any expenses incurred under this section in the event of his application being ultimately refused.Orders authorising the Construction of Aerial Ropeways for Public Traffic
