Section 69 in THE MAJOR PORT AUTHORITIES ACT, 2021
69. Alternate remedy by suit.
Without prejudice to any other action that may be taken under this Act, the Board may recover by suit any rates, damages, expenses, costs, or in case of sale the balance thereof, when the proceeds of sale are insufficient, or any penalties payable to, or recoverable by, the Board under this Act or under any regulations made in pursuance thereof.
