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

State of Jammu-Kashmir - Subsection

Section 6(4)(ix) in The Jammu and Kashmir Aerial Ropeways Act, 2002

(ix)the rules relating to the construction of the aerial ropeway over road and other public ways of communication, except railways as defined by the Constitution and, with the previous sanction of the Central Government, over such railways ;