Section 3(6) in Tamil Nadu Outports Landing and Shipping Fees Act, 1885
(6)[ "Government" or "the Government", means, in relation to a port which is a major port within the meaning of the Indian Ports Act, 1908 (Central Act XV of 1908), the Central Government and, in relation to any other port, the State Government.] [Inserted by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.][***] [The words and figures 'Part II - of the payment of Landing and Shipping Fees ' were omitted by section 3 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1919 (Tamil Nadu Act V of 1919).]
