32. Power to possession of boats etc., in case of emergency.
- When a boat or the equipments thereof or any other material of a ferry are emergently required for transport of any man, animal, vehicle or other thing on service of [XXX] [The words 'Aala Hazrat Bandagan-i-Aali Ya' (H.E.H. the Nizam or) were omitted by the A.P.A.O. 1957.] the Government, [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] may take possession and use the same:Provided that such compensation shall be paid for the use thereof as the [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.] may in each case direct.
