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 6(4)] [Section 6] [Entire Act] State of Haryana - Subsection Section 6(4)(v) in The Punjab Aerial Ropeways Act, 1926 (v)the right of purchase by the [State] Government or a local authority;