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

State of West Bengal - Subsection

Section 24(2)(a) in The Bengal Aerial Ropeways Act, 1923

(a)the undertaking shall vest in the purchasers free from any debts, mortgages or similar obligations of the promoter or attaching to the undertaking: