Section 7 in The United Provinces Aerial Ropeways Act, 1922
7. Final order.
(1)If after considering any objections or suggestions which may have been made in respect to the draft on or before the specified date, the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] is of opinion that the application should be granted with or without modification or subject or not to restriction or condition, it may make an order accordingly.(2)Every order authorizing the construction of a ropeway shall be published in the [official Gazette] [Substituted for "Gazette" by the ALO 1937] and such publication shall be conclusive proof that the order has been made as required by this section.
