Darjeeling Ropeway Company Limited ( Acquisition Of Undertaking ) Act, 1976

Assent of the President was published in the Calcutta Gazette, Extraordinary, dated the 9th November, 1976. An Act to provide for the acquisition, for public purpose, of the undertaking of the Darjeeling Ropeway Company Limited with a view to securing the proper administration and management thereof for the purpose of ensuring efficient operation of the ropeway service between Darjeeling and Bijanbari for carrying goods and merchandise so that the interests of the general public may be better served and for matters connected therewith or incidental thereto. Whereas it is expedient to provide for the acquisition, for public purpose, of the undertaking of the Darjeeling Ropeway Company Limited with a view to securing the proper administration and management thereof for the purpose of ensuring efficient operation of the ropeway service between Darjeeling and Bijanbari for carrying goods and merchandise so that the interests of the general public may be better served and for matters connected therewith or incidental thereto; It is hereby enacted as follows:-

Act number

Act 48 of 1976

Year

1976

Enacted on

09-11-1976

In force from

9 November 1976

Jurisdiction

West Bengal State Act

Subjects

Transport And Motor Vehicles

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Official source: India Code