Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 7 in The Bengal Ferries Act, 1885 7. Control of public ferries vested in the Magistrate of the district. - The control of all public ferries shall be vested in the Magistrate of the district, subject to the direction of the Commissioner.
