Section 7A — Management may be vested in District Council or District or Local Board.
The Northern Indian Ferries Act, 1878
1 [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 be managed by that Council or Board, and thereupon that ferry shall be managed accordingly.]Open in Lexace · Ask the AI about this section