Section 22(3) in The Bihar and Orissa Aerial Ropeways Act, 1924
(3)[] [Inserted by AO for original sub-section.] The Central Government may after previous publication make rules for the protection from injury in respect of aerial ropeways of property vested in [* * *] ['His Majesty for the purposes of' replied by Adaptation of Laws Order.] the Central Government, and of property vested in any person for the purposes of any railway or tramway which is a railway for the purposes of [the Constitution] [Substituted by Adaptation of Laws Order, for 'Government of India Act, 1935'.] [* * *] [Words 'and, subject to any rules so made, the Federal Railway Authority may make rules for the protection from injury as aforesaid of property vested in any person for the purposes of any such railway or tramway', repealed by Adaptation of Laws Order, for 'Government of India Act, 1935'.]
