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

State of Himachal Pradesh - Subsection

Section 5(1) in Himachal Pradesh Ferries Act, 1956

(1)The immediate superintendence of every public ferry shall, except as provided in sections 6 and 7 be vested in the District Magistrate of the District in which such ferry is situated or in such officer as the State Government may, from time to time, appoint by name or in virtue of his office in this behalf.