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State of Himachal Pradesh - Section

Section 2 in Himachal Pradesh Ferries Act, 1956

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or context, -
(1)"ferry" includes also a bridge of boats, pontoons or rafts, a swing-bridge, a flying bridge and a temporary bridge, and the approaches to, and landing-places of, a ferry;
(2)[* * *] [The definition of 'State Government' omitted by A.O. 1973.].