(1)Where the State Government are satisfied that the construction or working of an aerial ropeway for private traffic is likely to prove useful to the public by reason of its facilitating the transport of commodities in general use or is required for the conservation or service of undertakings supplying those commodities, and where the promoter of such aerial ropeway is desirous of obtaining any land for purpose of such construction or working, the State Government may, on the application of such promoter, acquire on his behalf such land under the provisions of Part VII of the Land Acquisition Act 1 of 1894.(2)For the purposes of such acquisition references in the aforesaid provisions to a company shall be deemed to be references to the promoter and the words "and the terms on which the public shall be entitled to use the work" in Section 41 and the words and brackets (so far as regards the terms on which the public shall be entitled to use the works) in Section 42 of the said Act shall be deemed to be omitted.
