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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(1) in Himachal Pradesh Ferries Act, 1956

(1)The tolls of any public ferry may, from time to time, be let by public auction for a term not exceeding five years with the approval of the Deputy Commissioner of the District, or by public auction, or otherwise than by public auction, for any term with the previous sanction of the State Government.