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[Cites 0, Cited by 0] [Section 28(6)] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(6)(a) in The West Bengal Maritime Board Act, 2000

(a)Where the State Government or the Board allows a person to set up a minor port, such person shall bear all the costs of acquisition of land for the purposes of the port.