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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(4)(vii) in The Bengal Aerial Ropeways Act, 1923

(vii)the conditions relating to the construction of the ropeway over mining properties in accordance with rules made under section 42 and over roads and other public ways of communication [except railways and tramways not wholly within a municipal area, and with the previous sanction] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] of [****] [Words omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] the Central Government, over such railways and tramways);