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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Manipur - Subsection

Section 2(o) in Manipur Ropeways Act, 2015

(o)"ropeway" means a ropeway used for public or private carriage of passengers, animals or goods or any of them and includes posts, ropes, carriers, stations, offices, warehouses, workshops, machinery and, where the wheels of carriers are made to run on the rails laid on the surface of the earth, such as rails as well as any such other works as are used for the purpose of, or in connection with, such ropeway and all appurtenant thereto;