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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2)(a) in The Maharashtra Aerial Ropeways Act, 1956

(a)may, without any previous notice to the promoter and without prejudice to any other remedy which he may have for the recovery of the said amount, sell and dispose of the materials of the aerial ropeway or part thereof so removed; and