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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(4)(ix) in The Maharashtra Aerial Ropeways Act, 1956

(ix)the conditions under which the aerial ropeway may be taken over by the State Government to be worked by itself or by a authority or by a person other than the promoter;