85. Power to remove ??? etc. if erected without limit of Port.- In case any wharf, quay, stage, jetty, pier, erection or mooring may have been, or shall hereafter be, made, erected or fixed below high-water-mark without the limits for the time being of the Port, and thereafter the limits of the Port shall be extended so as to include the place on which such wharf, quay, stage, jetty pier, erection or mooring shall have been made, erected of fixed, it shall be lawful for the Commissioners, with the sanction of the 1[Central Government] in writing, to remove, fill up or destroy such wharf, quay, stage, jetty, pier, erection or mooring:
Provided that any person who may have lawfully made, erected or fixed such wharf, quay, stage, jelly, pier, erection or mooring or who may have acquired a prescriptive right thereto by possession of sixty years or upwards his representatives or assigns shall be entitled to institute a civil suit for the award of compensation to him for the injury caused by the removal, filling up, or destruction hereinbefore mentioned.
