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Union of India - Section

Section 5 in The Indian Lighthouse Act, 1927

5. Management of general lighthouses by the Central Government and delegation of management.

(1)The superintendence and management of all general light-houses are vested in the Central Government.
(2)The Central Government may require any local lighthouses authority to undertake the superintendence and management of any general lighthouse situated in or adjacent to the local limits within which the authority exercises its powers, and shall pay to the authority such to defray the cost of superintendence and management as the Central Government may determine.Local Lighthouses