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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Uttarakhand - Subsection

Section 21A(1) in Uttarakhand Ropeways Act, 2014

(1)Where death or permanent disablement of any person or livestock and/ or damage to a property, has resulted from an accident arising out of the use of ropeway, the promoter or promoters of the ropeway shall jointly and severally, be liable to pay compensation in respect of such death or disablement of any person and or livestock or damage to a property.