Section 25 in The Orissa Aerial Ropeways Act, 1957
25. Application of Act to aerial ropeways constructed before, or under construction at the time of its commencement.
- The provisions of this Act, except Sections 3, 4, 5, 6, 7, 8, 17 and Clauses (a), (b) and (c) of and the reference thereto in Section 18 shall so far as may be also apply to aerial ropeways constructed before or under construction at the time of the commencement of this Act as if the owner of any such ropeway were the promoters and all the provisions of this Act shall apply also to any extension of such aerial ropeways and any material alteration or reconstruction thereof.
