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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(4) in The Maharashtra Aerial Ropeways Act, 1956

(4)Any person to whom any right of the promoter is let by a lease under subsection (1) or (2) shall furnish the local authority with security for such amount as the local authority may determine for the due fulfillment of the conditions of the lease.