Section 45(4) in The Maharashtra Aerial Ropeways Act, 1956
(4)[ Every rule made under this section shall be laid as soon as may be after it is made before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, and notify such decision in the Official Gazette, the rule shall from the date of publication of such notification have effect only in such modified form or be of no effect, as the case my be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule.] [This sub-section was added by Maharashtra 10 of 1970, Section 5.]NotificationsG. N., P. W. D., No. TRM. 1559, dated 31st December, 1959 (B. G., Part IV-B, page 76) - In exercise of the powers conferred by sub-sections (3) of sections 1 of the Bombay Aerial Ropeways Act, 1955 (Bombay Ill of 1956), the Government of Bombay hereby appoints 15th January 1960 to be the date on which the said Act shall come into force.G. N., B. & C. D., No. TRM 1561-L, dated 31st January, 1962 (M. G., Part IV-B, page 202) - In exercise of the powers conferred by sub-sections (1) and (2) of section 3 of the Bombay Aerial Ropeways Act, 1955 (Bombay Ill of 1955), the Government of Maharashtra hereby-(i)constitutes an Advisory Board of aerial ropeways; and(ii)appoints the Chief Engineer (Buildings and Communications) as the ex-officio Chairman and the Superintending Engineer, Designs (Buildings and Communications), Bombay, and the Electrical Engineer to Government, Bombay, as the ex-officio expert members of the said Board.
