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State of Madhya Pradesh - Section

Section 8 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999

8. Surrender of lease.

- The lessee of the tolls of a Janpad Panchayat may surrender his lease on the expiration of one month's notice in writing to the Janpad Panchayat which granted the lease of his intention to surrender such lease and on payment to the Chief Executive Officer of the Janpad Panchayat in which such ferry is situate, of such compensation as the Janpad Panchayat may approve, in cash.