Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(2) in The Maharashtra Aerial Ropeways Act, 1956

(2)The State Government on the application of the promoter or otherwise may declare that the provisions of section 30 and of sub-section (1) of this section shall apply to any aerial ropeway, or class of aerial ropeways, for private traffic.