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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2)(iv) in The Bihar and Orissa Aerial Ropeways Act, 1924

(iv)the conditions relating to the construction of the ropeway over mining properties in accordance with rules made under Section 22 and over public ways of communication;