Section 30 in The Jammu and Kashmir Aerial Ropeways Act, 2002
30. Acquisition of land on behalf of a promoter.
- The Government may if it thinks fit, subject to the provisions of this Act, on the application of any promoter desirous of obtaining any land for the purpose of constructing, executing, working or managing an aerial ropeway, acquire on his behalf such land under the provisions of part VII of the State Land Acquisition Act, Samvat 1990, whether the said promoter is or is not a company as defined in the said Act.
