Section 7A in The Northern India Ferries Act, 1878
7A. [ Management may be vested in District Council or District or Local Board.] [Section 7-A was added by Act 20 of 1883, Section 78 infra, and was substituted by the Adaptation of Laws Order, 1950.]
- The State Government may direct that any public ferry wholly or partly within the area subject to the authority of a District Council or a District Board or a Local Board in the State be managed by that Council or Board, and thereupon that ferry shall be managed accordingly.
