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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2) in The Jammu and Kashmir Aerial Ropeways Act, 2002

(2)Every order authorising the construction of an aerial ropeway shall be published in the Government Gazette, and such publication shall be conclusive proof that the order has been made as required by this section.