Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Haryana - Subsection Section 24(5) in The Punjab Aerial Ropeways Act, 1926 (5)Subject to, and in accordance with, the preceding provisions of this Section, two or more local authorities may jointly purchase an undertaking or so much thereof as is within their circles.
