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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1) in The Orissa Aerial Ropeways Act, 1957

(1)An application by an intending promoter as specified in Section 3 for sanction to construct or work an aerial ropeway shall be made to the State Government and shall be accompanied by such particulars, estimates, plans and drawings as the State Government may require.