Section 15(1)(iii) in The United Provinces Aerial Ropeways Act, 1922

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State of Uttar Pradesh - Subsection

Section 15(1)(iii) in The United Provinces Aerial Ropeways Act, 1922

(iii)in the exercise of the powers conferred by this sub- section the promoter shall do as little damage as possible, and, when he has exercised those powers in respect of any property, shall pay full compensation to all persons interested for any damage sustained by them by reasons of the exercise of those powers.

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State of Uttar Pradesh - Subsection

Section 15(1)(iii) in The United Provinces Aerial Ropeways Act, 1922