Section 7A in The Northern India Ferries Act, 1878
7A. Management may be vested in District Council or District or Local Board.
- The State Government may direct that any public ferry wholly or partly within the area subject to the authority of a District Council or a District Board or a Local Board [in the State] [Substituted by M.P. Act No. 23 of 1958.] be managed by that Council or Board, and thereupon that ferry shall be managed accordingly.
