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

State of Punjab - Subsection

Section 6(4)(xi) in The Punjab Aerial Ropeways Act, 1926

(xi)the conditions under which the aerial ropeway may be taken over by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to be worked by itself or by a local authority or by a person other than the promoter;