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] [Section 10] [Entire Act] State of Himachal Pradesh - Subsection Section 10(1) in Himachal Pradesh Ferries Act, 1956 (1)The State Government may cancel the lease of the tolls of any public ferry on the expiration of one month's notice in writing to the lessee of its intention to cancel such lease.
