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State of West Bengal - Section

Section 138 in West Bengal Municipal Act, 1993

138. Ferries concerning more than one Municipality etc.

- Notwithstanding anything contained in this Chapter [whenever matters relate to] [Substituted West Bengal Act 22 of 2000, w.e.f. 1.9.2000, for 'whenever matters relating to ferries concern more than one Municipality or'.] a municipal ferry and a public, or private ferry, such matters shall be governed by the provisions of the Bengal Ferries Act, 1885 (Ben. Act 1 of 1885), and the rules made thereunder.