Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 7 in The Northern India Ferries Act, 1878

7. Management may be vested in municipality and proceeds paid into municipal fund.

- The State Government may direct that any public ferry situate within the limits of a town be managed by the officer or public body charged with the superintendence of the municipal arrangement of such town;[and thereupon that ferry shall be managed accordingly.] [Substituted by the Adaptation of Laws Order, 1937.]