Section 10 in The Maharashtra Aerial Ropeways Act, 1956
10. Final Order.
(1)If, after considering any objections or suggestions which may have been made in respect to the draft before the expiry of the period of three months specified in sub-section (2) of section 9, the State Government is of opinion that the application should be granted with or without modifications, or subject to any restrictions or conditions, it shall make an order accordingly.(2)Every order authorizing the construction of an aerial ropeway made under sub-section (1) shall be published in the Official Gazette, and such publication shall be conclusive proof that the order has been made as required by this section.
