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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2)(c) in The Bihar and Orissa Aerial Ropeways Act, 1924

(c)for prescribing the conditions under which licences for the construction of aerial ropeways over mining properties shall be granted, including conditions as to the assessment and payment of compensation for loss caused by the interruption of the getting of minerals by reason of such construction and conditions as to the removal of any portion of the ropeway to another alignment, to be fixed by arbitration, if necessary, if at anytime in the opinion of the [State] [Substituted by ALO.] Government the ropeway interferes with the raising of minerals;
(cc)[ for prescribing the conditions under which the Collector may remove under Cl. (d) of Section 7, any tree, shrub, hedge, jungle-growth or other plant or any structure near an aerial ropeway which interrupts or interferes with, or is likely to interrupt or interfere with the construction or working of an aerial ropeway] [Added by Section 4 of Bihar Act 14 of 1954.];