Section 25 in The Bengal Aerial Ropeways Act, 1923
25. Power to promoter to sell when option to purchase not exercised and order revoked by consent. -
Where, on the expiration of any of the periods referred to in section 24, neither the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] nor a local authority purchases the undertaking, and the order published under section 7 is, on the application or with the consent of the promoter, revoked, the promoter shall have the option of disposing of all lands, buildings works, materials, plant and apparatus belonging to the undertaking in such manner as he may think fit.Inability or Insolvency of Promoter
