Section 29 in The United Provinces Aerial Ropeways Act, 1922
29. Acquisition of land on behalf of a promoter.
- The [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may, if it thinks fit, subject to the provisions of this Act, on the application of any promoter desirous of obtaining any land for the purpose of constructing, working or managing an aerial ropeway, acquire on his behalf such land under the provisions of Part VII of the Land Acquisition Act, 1894, whether the said promoter is or is not a company as defined in the Land Acquisition Act.Rules by State Government
