Section 26(3) in The United Provinces Aerial Ropeways Act, 1922
(3)A bye-law made under this section shall not take effect until it has been confirmed by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] and published in the [official Gazette] [ Section Nots. No. 499-R/C-66-1930, dated June 19, 1931, No. 490-3 R/84-R 1936, dated May 1, 1937 and No. 490-(2) R/84 R, dated May 31, 1937, in Gazelle, 1931, Pt. I, pp. 672-674, ibid, 1937, Pt. I, p.1033 and ibid, 1937, Pi. I, p. 1128, respectively]:Provided that no such bye-law shall be so confirmed until it has been previously published by the promoter in such manner as may be prescribed.Supplementary Provisions
