35. [ Power of State Government to vest management of public ferries in a local authority. [Section 35 will take effect in this form in Unions in which Part IV of B & O Village Administration Act, 1922 is in force.]
- It shall be lawful for the State Government to order that any public ferry shall be managed by a local authority having jurisdiction over the area in which such ferry is situated, and such local authority shall have the powers vested in the Magistrate of the district under this Act except the powers specified in Sections 7, 17 and 32 and thereupon the ferries .shall be managed accordingly.]
