Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Maharashtra - Subsection Section 27(2) in The Maharashtra Aerial Ropeways Act, 1956 (2)On the determination of such lease, the local authority may from time to time renew the lease for such further term and on such conditions as the State Government may approve.
