Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Section 253] [Entire Act]

State of Odisha - Subsection

Section 253(1) in The Orissa Municipal Corporation Act, 2003

(1)Where a ferry plies between two points on a water course and either one or both the points are situated within a Corporation area, the Government, may, after considering the views of the concerned Corporation, declare such ferry to be a Corporation ferry, and thereupon, the profits derivable from the plying of such ferry shall be credited to the Corporation Fund.