Section 3(1) in Tamil Nadu Outports Landing and Shipping Fees Act, 1885
(1)"port" means the space within such limits as may, from time to time, be defined by the Government for the purposes of this Act by notification in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.], and until a notification is so issued within such limits as may have been defined by the Government under the provisions of [Act XII of 1875] [See now the Indian Ports Act, 1908 (Central Act XV of 1908).] (Indian Ports Act);
