35. [ Management may be vested in local authority.] [Section 35 is in force in this form in areas in which Bengal Act 5 of 1919 is in force.]
- It shall be lawful for the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] to order that any public ferry shall be managed by a local authority having jurisdiction over the area or any part of the area in which such ferry is situated; and such local authority shall have all the powers vested in the Magistrate of the district under this Act except the powers specified in sections 7, 17 and 32, [and thereupon the ferries shall be managed accordingly] [Words and substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.].
