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Bengal Presidency - Section

Section 47 in Calcutta Port Act, 1890

47. Chairman or Deputy Chairman may exercise certain powers of Commissioners.-

All the powers, authorities and duties in and by this Act, conferred or imposed upon the Commissioners, may be exercised and performed by the Chairman or 4[Deputy Chairman], save the powers, authorities and duties by this Act, or by any rule, bye-law or order made under the provisions of this Act, conferred or imposed on, or restricted to, the Commissioners in meeting:Provided that such powers, authorities and duties shall not be exercised by the Chairman or 4[Deputy Chairman] in contravention of any order issued or rule passed by the Commissioners in meeting.