Section 6(3) in The United Provinces Aerial Ropeways Act, 1922
(3)The [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] shall cause public notice of the intention to make the order to be given at convenient places within the said area, or along the said route; and shall, so far as may be conveniently possible, cause a like notice to be served on every owner or occupier of land over which such route lies, and shall consider any objection or suggestion with respect to the proposed order which may be received from any person within a dale to be specified in such notice.
