Section 24(4) in The Maharashtra Aerial Ropeways Act, 1956
(4)Notwithstanding anything hereinbefore contained, a local authority may, with the previous sanction.of the State Government waive its option to purchase and enter into an agreement with the promoter for the working by him of the undertaking until the expiration of the next subsequent period referred to in sub-section (1) upon such terms and conditions as may be stated in the agreement.
