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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(2) in The Bengal Aerial Ropeways Act, 1923

(2)Such inquiry shall be held by such officer and at such time and place as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] shall appoint.