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[Cites 0, Cited by 0] [Section 2(9)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(9)(v) in The Bengal Aerial Ropeways Act, 1923

(v)any railway company as defined in the Indian Railways Act, 1890, in whose favour an order has been made under section 7 or under section 28, or on whom the rights and liabilities conferred and imposed on the promoter by this Act, and by rules and orders made under this Act, as to the construction, maintenance and use of the aerial ropeway, have developed or have been imposed by section 40;