Section 9(2) in The Bihar and Orissa Aerial Ropeways Act, 1924
(2)For the purposes of such acquisition references in the aforesaid provisions to a company shall be deemed to be references to the promoter; and the words "the terms on which the public shall be entitled to use the work" in Section 41 and the words and brackets "(so far as regards the terms on which the public shall be entitled to use the work)" in Section 42 of the said Act shall be deemed to be omitted.
