Section 27(3) in The Bengal Aerial Ropeways Act, 1923
(3)A bye-law made under this section shall not take effect until it has been confirmed by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] and published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] :Provided that no such bye-law shall be so confirmed until it has been previously published by the promoter in such manner as may be prescribed.
