Section 1 in The Bihar and Orissa Aerial Ropeways Act, 1924
1. Short title, extent and commencement.
(1)This Act may be called the Bihar and Orissa Aerial Ropeways Act, 1924.(2)It extends by its own operation to the districts of Hazaribagh and Manbhum and may be extended by the [State] [Substituted by Adaptaion of Laws Order.] Government by notification to any other district or portion thereof.(3)It shall come into [operation] [The Act was enforced on the 1st January, 1925, by notification no. 3437-Com., dated the 25th November, 1924.] on such date and subject to such exceptions and modifications, if any, as the [State] [Substituted by Adaptaion of Laws Order.] Government may by notification direct.
