4. Inquires as to compensation in case of private ferry being taken over by Government.
- When a private ferry is declared to be a Government ferry under clause (b) of section 3, and any person claims compensation in respect thereof, the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] of the district in which such ferry is situate shall inquire into the claim and submit his report through the [Secretary, Local Administration Department] [Substituted for the words 'Subedar-e-Simt' (Subedar of the division) by A.P.A.O. 1957.] for order of the [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.].
