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 Maharashtra - Section Section 5 in The Maharashtra Aerial Ropeways Act, 1956 5. Unauthorized construction, maintenance etc., of aerial ropeways prohibited. - No aerial ropeway shall be constructed, opened, maintained or worked except in accordance with the provisions of this Act.
