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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999

(2)Every such establishment, definition, change, or discontinuation shall be made by notification provided that when any alteration in the course or in the limits of a ferry is rendered necessary by changes in the river, such alteration may be made by an order of the Collector of the District in which the ferry be situate.