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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2) in The United Provinces Aerial Ropeways Act, 1922

(2)In the exercise of powers conferred by sub-section (1) the promoter shall cause as little damage as possible, and compensation shall be paid by him for any damage so caused: and, in the case of any dispute as to the amount of such compensation, the matter shall be referred to the Collector for decision.