Section 3 in The United Provinces Aerial Ropeways Act, 1922
3. Application for concession.
- Every application by an intending promoter other than the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] for permission to undertake the necessary preliminary investigations shall be submitted to the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"].
