Section 25 in The Jammu and Kashmir Aerial Ropeways Act, 2002
25. Power of promoter to sell when option to purchase not exercised and revoked by consent.
- Where, on the expiration of any of the periods referred to in section 24 neither the Government nor local authority purchases the undertaking and the order published under section 7 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, plants and apparatus belonging to the undertaking in such manner as he may think fit.
