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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2)(e) in The Bihar and Orissa Aerial Ropeways Act, 1924

(e)for the protection from injury in respect of aerial ropeways of property vested in [Government] [Substituted by Adaptation of Laws Order for 'His Majesty'.] or any local authority or railway company as defined in the Indian Railways Act, 1890;