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State of Himachal Pradesh - Section

Section 9 in Himachal Pradesh Ferries Act, 1956

9. Recovery of arrears from lessee.

- All arrears due by the lessee of the tolls of a public ferry on account of his lease may be recovered from the lessee or his surety, if any, by the District Magistrate of the District in which such ferry is situated as if they were arrears of land revenue.