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 9(4)] [Section 9] [Entire Act] Bombay Presidency - Subsection Section 9(4)(v) in Bombay Aerial Ropeways Act, 1955 (v)subject to the provisions of section 24, the rights of purchase by the State Government by a Local Authority concerned.