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] [Entire Act] State of Bihar - Section Section 3 in The Bihar and Orissa Aerial Ropeways Act, 1924 3. Sanction for opening of aerial ropeway. - No person shall construct or work an aerial ropeway except with the sanction of the [State] [Substituted by Adaptation of Laws Order.] Government.
