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 7] [Entire Act] State of Bihar - Subsection Section 7(c) in The Bihar and Orissa Aerial Ropeways Act, 1924 (c)with the sanction of the Collector, to suspend and maintain a rope over, along and across any property, and to carry vehicles on such rope; and
