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[Cites 0, Cited by 1] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in Inland Vessels Act, 1917

(1)The State Government may, by notification in the Official Gazette,--
(a)declare such places, within the territories under its administration, as it thinks fit, to be places of survey, and
(b)appoint so many persons to be surveyors at the said places as it thinks fit, for the purposes of this Act.