Section 25 in The Maharashtra Aerial Ropeways Act, 1956
25. Power of promoter to sell when option to purchase exercised and order revoked by consent.
- Where, on the expiration of any of the periods referred to in section 24 neither the State Government nor a local authority put chases the undertaking, and the order published under section 10 is, on the application or with the consent of the promoter, revoked, the promoter shall have the option of disposing of all lands, buildings, works, materials, plant and apparatus belonging to the undertaking in such manner as he may think fit.Inability or insolvency of Promoter
