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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttarakhand - Subsection

Section 18(2) in Uttarakhand Ropeways Act, 2014

(2)When disposing of an application under, sub-section (1), the Collector shall award to the person interested such compensation as the Collector may recover such amount from the promoter as if it were an arrear of land revenue.Chapter - VII Working of Ropeways