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State of Assam - Section

Section 27 in Rules Under Section 12 of the Northern India Ferries Act, 1878

27.

In the event of crossing the river being bridged permanently during the tenure of the lease, the lease will be cancelled on one calendar month's notice being given in writing to the lessee and no compensation will be payable for any loss sustained by the lessee or for any other reason due to such cancellation.