Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 8] [Entire Act]

State of West Bengal - Section

Section 9 in The Hooghly River Bridge Act, 1969

9. Functions of Commissioners.

- Subject to the provisions of sub-section (1) of section 3 and section 30 the functions of the Commissioners shall be -
(a)to construct bridge or bridges across the river Hooghly, according to such design, of such materials and quality, and at such place or places together with such approaches, as the Commissioners may, subject to the approval of the State Government, consider suitable; and
(b)to maintain, control and improve such bridge or bridges together with the approaches.