Section 83 in The Gujarat Maritime Board Act, 1981
83. Power, etc. of Board as conservators.
- All the powers, authorities and restrictions contained in this Act in respect of the work by this Act authorised, shall apply to the works which may be executed by the Board as the Conservator of the port or as the body appointed under sub-section (1) of Section 36 of the Indian Port Act, 1908 (15 of 1908) and also to the sanction of such works, the estimate therefor and the expenditure thereunder.
