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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2) in The United Provinces Aerial Ropeways Act, 1922

(2)The provisions of sub-section (1) shall extend to the opening of additional sections of the ropeway; to deviation lines and any alteration or re-construction materially affecting the structural character of any work to which the provisions of subsection (1) apply or are extended by this sub-section.