Section 40(1) in The Bengal Aerial Ropeways Act, 1923
(1)Sections 1, 2, 11, 12, 13, 14, 15, 16, 20 and 21, clauses (c), (f), (g), (j) and (k) of section 31, sections 34, 35 and 37, and sub-sections (1) and (3) and clauses (6), (c), (d), (e), (g), (h), (m), (o), (p) and (q) of sub-section (2) of section 42 [shall, mutatis mutandis, also apply] [Words substituted by W.B. Act 2 of 1965.] to the private aerial ropeways constructed for the purposes referred to in section 28, whether constructed before or after the commencement of this Act:Provided that, in the application of section 16 to any such aerial ropeway, for the words "the issue of an order under section 7" the words "the opening of the ropeway to traffic or the issue of a notification for the acquisition of, or an order for the temporary occupation of, land in accordance with the provisions of sub-section (1) of section 28, whichever is earlier," shall be deemed to be substituted.
