Section 2(2)(v) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

[Cites 0, Cited by 1] [Section 2(2)] [Section 2] [Entire Act]

(v)any Board of Trustees or any successor company constituted under or referred to in the Major Port Trusts Act, 1963 (38 of 1963);

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