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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(2) in Bombay Ferries and Inland Vessels Act, 1868

(2)When any lease is cancelled under this section, the Executive Engineer of the division or, as the case may be,the Collector of the district, within whose jurisdiction such ferry is situate shall pay to the lessee such compensation as he may, with the previous sanction of the commissioner, award.