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State of Punjab - Section

Section 9 in The Northern India Ferries Act, 1878

9. [ Recovery of arrears from lessee.] [Substituted by Act 3 of 1886, Section 1.]

- All arrears due by the lessee of the tolls of a public ferry on account of his lease may be recovered from the lessee or his surety (if any) by the Magistrate of the district in which the ferry is situate as if they were arrears of land revenue.