Section 7A in The Northern Indian Ferries Act, 1878
7A. Management may be vested in District Council or District or Local Board.
[The State Government may direct that any public ferry wholly or partly within the area subject to the authority of a District Council or a District Board or a Local Board in the State be managed by that Council or Board, and thereupon that ferry shall be managed accordingly; Subs. by the A.O. 1937, for section 7A]
