Section 25(2)(c) in Manipur Ropeways Act, 2015

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State of Manipur - Subsection

Section 25(2)(c) in Manipur Ropeways Act, 2015

(c)Within two months after the publication of a notification under section 23 or within six months after the publication of notification under section 27 by notice in writing, require the promoter to sell to the State Government or to a local authority the Ropeway or a

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State of Manipur - Subsection

Section 25(2)(c) in Manipur Ropeways Act, 2015