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 0] [Entire Act] State of Madhya Pradesh - Section Section 22 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999 22. The lessee shall cause carts carrying the mails and the drivers of such carts and dak-runners to be conveyed across the ferry with least possible delay.
