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

State of Maharashtra - Subsection

Section 10(2) in The Maharashtra Aerial Ropeways Act, 1956

(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.