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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(1) in Uttarakhand Ropeways Act, 2014

(1)The Licensing Authority or, where the immovable properties not belonging to the intending promoter are involved, the State Government may, subject to the provisions of this Act and of the Land Acquisition Act, 2013, accord sanction to the intending promoter to make such surveys as may be necessary.