Section 24(1) in The Punjab Aerial Ropeways Act, 1926
(1)Where the promoter is the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, the [State] Government may at any time transfer the undertaking or any part thereof to -(a)a local authority or local authorities under terms and conditions approved by and with the consent of, such authority or authorities;(b)to any other person under such terms and conditions as may be mutually agreed upon between the [State] Government and the transferee.
