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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(2) in Himachal Pradesh Ferries Act, 1956

(2)When any lease is cancelled under this section, the District Magistrate of the District in which such ferry is situated shall pay to the lessee such compensation as such magistrate with the previous sanction of the State Government, award.