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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Indian Lighthouse Act, 1927

(2)The Central Government may require any local lighthouses authority to undertake the superintendence and management of any general lighthouse situated in or adjacent to the local limits within which the authority exercises its powers, and shall pay to the authority such to defray the cost of superintendence and management as the Central Government may determine.Local Lighthouses