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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(4)(vii) in The Maharashtra Aerial Ropeways Act, 1956

(vii)the conditions relating to the construction of the aerial ropeway over public ways of communication expect highways .which are or have been declared by or under any law made by Parliament to be national highways, railways, and tramways not wholly within a municipal area, and, with the previous consent of the Central Government or the railway administration, as the case may be, over such national highways, railways and tramways or over mining properties;