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Bengal Presidency - Section

Section 5 in The Bengal Ferries Act, 1885

5. Interpretation.

- In this Act, unless there be something repugnant in the subject or context, -"Commissioner" means the Commissioner of a Division :"ferry" includes a bridge of boats, pontoons or rafts, a swing-bridge, a flying bridge, and temporary bridge, and a landing stage ;"notification" means a notification published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] :"private ferries" includes all ferries other than those declared to be public ferries, or established as such, under section 6 of this Act.