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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1) in The United Provinces Aerial Ropeways Act, 1922

(1)A promoter may at any time, for the purpose of examining, repairing or altering an aerial ropeway or of preventing any accident, enter upon any immovable property adjoining such ropeway and may do all such works as may be necessary for such purposes.