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Union of India - Section

Section 46 in THE MAJOR PORT AUTHORITIES ACT, 2021

46. Power of Central Government to order survey or examination of works of Board.

The Central Government may, at any time, order a local survey or examination of any works of the Board, or the intended site thereof and the cost of such survey and examination shall be borne and paid by the Board from and out of the monies credited to its general account.