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Bengal Presidency - Section

Section 22 in Calcutta Port Act, 1890

22. Power to raise money for payment of loans.-

The Commissioners in meeting may at any time with the previous sanction of 5[and within such dates as may be approved by] the 6[Central Government], raise, either by borrowing from the 7[Central Government], or by way of debenture, any money that may be required to pay any amount for the time being due under the authority of this Act or any enactment hereby repealed.