Section 8 in The Tamil Nadu Canals and Public Ferries Act, 1890
8. Power to apply Act to any ferry and define limits of ferry.
- The [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1837 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, by notification in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.], declare any ferry to be subject to the provisions of [sections 9 to 18 of this Act] [Substituted for the words 'this Act' Madras Act XX of 1941. This Act was permanently re-enacted by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).] from a date to be named in such notification, and may define the limits of such ferry. The [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1837 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, in like manner, cancel or modify any such notification.
