Section 24 in The Northern India Ferries (M.P.) Rules, 1962

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State of Madhya Pradesh - Section

Section 24 in The Northern India Ferries (M.P.) Rules, 1962

24.

An agreement, purporting lo transfer or sub-lease the right conferred by a ferry lease, shall not be valid, unless made with the previous approval of the Superintending Engineer.Form A[See Rule 7]

XVII-A-350-PWD

Public Works Department

Bid-sheet for the auction of the right to collect tolls at ferries and toll bridgesA copy in English and in Hindi of this sheet and of the prescribed form of agreement applicable to the contract shall be available for inspection at the place of auction and their contents shall be fully explained to the bidders.Particulars of the property to be sold by auction ................................Designation of the officer holding the auction ...................................Conditions of Sale

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State of Madhya Pradesh - Section

Section 24 in The Northern India Ferries (M.P.) Rules, 1962

24.