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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1)(f) in THE MAJOR PORT AUTHORITIES ACT, 2021

(f)permit construction and development by itself or through any person, to make, erect, fix or remove within the port limits or Major Port approaches any wharf, dock, quay, stage, jetty, pier, building or structure, erection or mooring or undertake any reclamation of foreshore within the said limits and buildings and amenities required for the residence and welfare of the employees of the Board, subject to such limits, conditions and restrictions as it may deem necessary or expedient;