Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(j) in The Maharashtra Aerial Ropeways Act, 1956 (j)"undertaking" means all moveable and immoveable property of the promoter suitable to and used by him for the purposes of an aerial ropeway.
