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State of Uttarakhand - Section

Section 35 in Uttarakhand Ropeways Act, 2014

35. Power of State Government to award projects.

- The State Government may, if it deems fit, enter into an agreement with an entity/ person for implementing and operating a ropeway project within the State on a PPP basis, provided that, the process for selection of such an entity/ person shall be such as stipulated under the Applicable Law.Chapter - XIV Bye-Laws