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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1)(i) in The United Provinces Aerial Ropeways Act, 1922

(i)the promoter shall not exercise the power conferred by this sub-section except for the purposes of an aerial ropeways, the construction of which . has been authorized by the order under Section 7 ;