Section 30(2) in Gujarat Aerial Ropeways Act, 1955
(2)The State Government shall, by notification in the Official Gazette, declare the commodities which shall be deemed to be commodities in general use for the purposes of sub-section (1).Explanation. - For the purposes of this Act, if a promoter is not a company within the meaning of [the Companies Act, 1956 (1 of 1956)] [Substituted for 'the Indian Companies Act, 1913 (VII of 1913)' by the Bombay Aerial Ropeways (Gujarat Amendment) Act, 2004 (Gujarat 20 of 2004), dated 18th June 2004 (w.e.f. 01-08-2004).], or a local authority, such promoter shall be deemed to be a company and the provisions of Part VII of the Land Acquisition Act, 1894(1 of 1894), shall mutatis mutandis apply to the acquisition of immoveable property on his behalf.
