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

State of Haryana - Subsection

Section 6(4)(ix) in The Punjab Aerial Ropeways Act, 1926

(ix)the rules relating to the construction of the aerial ropeway over roads and other public ways of communication, except railways as defined by the [Constitution] [Substituted for 'Government of India Act, 1935', by the Adaptation of Laws (Third Amendment) Order, 1951.] and with the previous sanction of [-] [The words 'the Federal Railway authority or' omitted by the Indian Indpendent (Adaptation of Bengal and Punjab Acts) Order, 1948.] the Central Government, over such railways;