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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Bombay Presidency - Subsection

Section 27(4) in Bombay Aerial Ropeways Act, 1955

(4)Any person to whom any right of the promoter is let by a lease under sub section (1) or (2) shall furnish the local authority with security for such amount as the local authority may determine for the due fulfilment of the conditions of the lease.