Section 9(4)(xv) in The Maharashtra Aerial Ropeways Act, 1956

[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(4)(xv) in The Maharashtra Aerial Ropeways Act, 1956

(xv)subject to the provisions of section 18, the rates that may be charged by the promoter and the circumstances in which and the manner in which these rates may be revised by the State Government; and

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State of Maharashtra - Subsection

Section 9(4)(xv) in The Maharashtra Aerial Ropeways Act, 1956