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State of Madhya Pradesh - Section

Section 34 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999

34. Similar power in case of emergency.

- Where any boats or their equipments, or any materials or appliances suitable for setting up a ferry, are emergently required for facilitating the Transport of officers or troops of Government on duty, or of any other person on the business of the Government, or of any animals, vehicles, baggage belonging to such officers, troops or persons, or of any property of the Government, the District Collector concerned may take possession of and use the same paying such compensation for the use thereof as the Government may in each case direct until such transport is completed.