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State of Himachal Pradesh - Section

Section 7 in Himachal Pradesh Ferries Act, 1956

7. Management may be vested in the Zilla [Parishad] [Substituted for the word 'Panchayat' by A.O. 1973.].

- The State Government may direct that any public ferry wholly or partly within the area subject to the authority of a Zilla [Parishad] [Substituted for the word 'Panchayat' by A.O. 1973.] may be managed by the Zilla [Parishad] [Substituted for the word 'Panchayat' by A.O. 1973.] and thereupon that ferry shall be managed accordingly.