Section 18 in The United Provinces Aerial Ropeways Act, 1922
18. Procedure regarding disputes on matters, referred to in Sections 15, 16 and 17.
- No suit shall lie, in respect of any matter referred to in Section 15, 16 or 17, but every order, other than an award, made by a Collector under any of those sections shall be subject to revision by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] while every award maybe questioned in the court of the District Judge in conformity, as far as possible, with the procedure prescribed in the Land Acquisition Act.Working of Aerial Ropeways
