This Act may be called the Northern India Ferries Act, 1878. Local extent. -- 1 [It extends only to Uttar Pradesh, Punjab, the Central Provinces, Assam, Delhi and Ajmer.] Commencement. --It shall come into force in each of the said territories on such date as the State Government may, by notification in the Official Gazette, fix in this behalf.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.