Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 3 in The Orissa Aerial Ropeways Act, 1957 3. Sanction of opening of aerial ropeway. - No promoter other than the State Government shall construct an aerial ropeway except with the sanction of the State Government.
