- This Act may be called the Northern India Ferries Act, 1878.Local extent. - .[It extends only to] [Substituted for the old paragraph by the Adaptation of Laws Order, 1948] [Uttar Pradesh,] [Substituted for the words 'United Provinces' by the Adaptation of Laws Order, 1950.] [Punjab] [Substituted for the words 'East Punjab' by the Adaptation of Laws Order, 1950.] [Madhya Pradesh, Assam, Delhi and] [Substituted for the words 'Central Provinces' by the Adaptation of Laws Order, 1950.] [Ajmer.] [Substituted for the words 'Ajmer Merwara' by the Adaptation of Laws Order, 1950.]Commencement. - [It shall come into force in each of the said territories on such date as the ] [This Act was brought into force in the Punjab on the 1st April, 1881, vide Notification No. 1168, published in the Punjab Gazette, dated the 24th March, 1881.] [State Government may, by notification in the Official Gazette, fix in this behalf.] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.]Provided that the State Government may, by notification, apply the provisions referred to above to the State of Punjab from such date as may be specified in the notification.
