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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Karnataka - Subsection

Section 110(5) in Karnataka Maritime Board Act, 2015

(5)the safe efficient and convenient use, management and control of the docks, wharves, quays, jetties, buildings and other works constructed or acquired by, or vested in, the Board, or of any land or foreshore acquired by or vested in the Board under this Act;