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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Himachal Pradesh - Subsection

Section 6(4)(ix) in Himachal Pradesh Aerial Ropeways Act, 1968

(ix)the rules relating to the construction of the aerial ropeway over roads and other public ways of communication, except railways as defined by the Constitution and, with the previous sanction of the Central Government, over such railways;