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State of Madhya Pradesh - Section

Section 3 in The Northern India Ferries Act, 1878

3. Interpretation clause.

- In this Act, the word "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' and 'Punjab' and 'Ajmer' means the territories which immediately before the first November, 1956, were comprised in the States of Punjab and Ajmer respectively.II - Public Ferries