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

State of Uttar Pradesh - Subsection

Section 6(4)(xi) in The United Provinces Aerial Ropeways Act, 1922

(xi)conditions under which the ropeway may be taken over by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] to be worked by itself or by a local authority or by a company other than the promoter;