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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(2)(b) in The Maharashtra Aerial Ropeways Act, 1956

(b)save as aforesaid, the order published under section 10 shall remain in full force, and the purchaser shall be deemed to be the promoter: