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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(4)(ix) in The Bengal Aerial Ropeways Act, 1923

(ix)the conditions under which the ropeway may be taken over by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] to be worked by itself or by a local authority or by a company or person other than the promoter;