Section 3 in The Indian Lighthouse Act, 1927

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Union of India - Section

Section 3 in The Indian Lighthouse Act, 1927

3. Appointment of officers.

- The Central Government may, by notification in the Official Gazette,---

(a)Define areas to be districts for the purposes of this Act;

(b)appoint a person to be the Superintendent of Lighthouses in each district;

(c)appoint a person to be the Chief Inspector of Lighthouses in [India] [Substituted by the A.O. 1950 for "the Provinces".]; and

(d)appoint persons to be Inspectors of Lighthouses.