Section 8 in The Maharashtra Aerial Ropeways Act, 1956
8. Sanction to Preliminary Investigation.
(1)Subject to the provisions of this Act, and of section 4 of the Land Acquisition Act, 1894, the State Government may accord sanction to the intending promoter to make such surveys as may be necessary, and require him to submit such detailed estimates, plans, sections and specifications and such further information as it may think necessary for the full consideration of the proposal.(2)The intending promoter shall not be entitled to claim any compensation from the State Government for any expense incurred under this section in the event of his application being refused.Orders Authorizing the Construction of Ropeways
