Section 8(1) in The Maharashtra Aerial Ropeways Act, 1956
(1)Subject to the provisions of this Act, and of section 4 of the Land Acquisition Act, 1894, the State Government may accord sanction to the intending promoter to make such surveys as may be necessary, and require him to submit such detailed estimates, plans, sections and specifications and such further information as it may think necessary for the full consideration of the proposal.
