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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(2)(h) in The Maharashtra Aerial Ropeways Act, 1956

(h)the procedure for the disposal of applications under sub-section (2) of section 21 to re-open an aerial ropeway for public traffic or part thereof and the conditions under which such ropeway may be re-opened;