Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Entire Act] State of Bihar - Section Section 7 in The Bengal Ferries Act, 1885 7. Control of public ferries vested in the Magistrate of the district. (1)The control of all public ferries shall be vested in the Magistrate of the district, subject to the direction of the Commissioner.
