Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Odisha - Subsection Section 7(d) in The Orissa Aerial Ropeways Act, 1957 (d)with the sanction of the Collector, to remove any tree which interferes or is likely to interfere with the construction or working of the aerial ropeway :
