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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(4)(x) in The Punjab Aerial Ropeways Act, 1926

(x)the conditions under which the promoter may sell or transfer his rights to [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, or to a local authority, or person;