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[Cites 0, Cited by 2] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Indian Ports Act, 1908

(1)The [Government] [Substituted by the A.O. 1937 for "Local Government".] may, [***] [The words "with the previous sanction of the G.G. in C.and" omitted by Act 6 of 1916, Section 3.] subject to any rights of private property, alter the limits of any port in which this Act is in force.