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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(xv) in The Orissa Aerial Ropeways Rules, 1959

(xv)Exception of cases of compensation in respect of huts, trees or crops - The provision of this rule shall not be held applicable to cases in which the compensation to be made, has reference only to huts, trees, or crops which it may be necessary to remove or destroy in constructing or changing the aerial,ropeway.