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State of Uttar Pradesh - Section

Section 014 in The U.P. Aerial Ropeways Rules, 1931

014.

In exercise of the powers conferred by Section 30 of the U.P. Aerial Ropeways Act, 1922 (1 of 1922), the Government of the U.P. are pleased to make the following rules for the survey, construction, maintenance and working of aerial ropeways in the U.P. :Survey, Constructions, Maintenance and Working