Section 3(3) in Tamil Nadu Outports Landing and Shipping Fees Act, 1885
(3)[ "Drift" includes timber or other floating matter whether the same is in the possession or under the control of any person or not;] [The original clauses (3) and (4) were renumbered as clauses (4) and (5) respectively by section 5 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1919 (Tamil Nadu Act V of 1919).]
