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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(2)(l) in The Punjab Aerial Ropeways Act, 1926

(l)the procedure for the disposal of applications under sub-section (2) of section 21 to reopen an aerial ropeway or part thereof and the conditions under which such aerial ropeway may be reopened;