- Subject to the provisions of this Act and section 4 of the Land Acquisition Act, 1894 the [State] Government may [-] [The words 'at its discretion' were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] accord sanction to the promoter to make such survey, as may be necessary, and require him to submit such detailed estimates, plans, sections, specifications and such further information as it may deem necessary for the full consideration on the proposal. The promoter shall not in any event be entitled to claim any compensation from the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] for any expense incurred under this section.Orders Authorizing the Construction of Aerial Ropeways
