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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(4)(x) in The Jammu and Kashmir Aerial Ropeways Act, 2002

(x)the conditions under which the promoter may sell or transfer his rights to the Government or to a local authority or to a person ;