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[Cites 0, Cited by 0] [Section 180] [Entire Act]

State of Jharkhand - Subsection

Section 180(1) in Jharkhand Municipal Act, 2011

(1)Where a ferry plies between two points on a water-course and either one or both the points are situated within a municipal area, the State Government may, after considering the views of the concerned municipality, declare such ferry to be a municipal ferry, and, thereupon, the profits derivable from the plying of such ferry shall be credited to the Municipal Fund.