(1)The [Government] [Substituted by the A.O. 1937 for "Local Government".] may, [***] [The words "with the previous sanction of the G.G. in C.and" omitted by Act 6 of 1916, Section 3.] subject to any rights of private property, alter the limits of any port in which this Act is in force.(2)When the [Government] [Substituted by the A.O. 1937 for "Local Government"] alters the limits of a port under sub-section (1), it shall declare or describe, by notification in the Official Gazette, and by such other means.if any, as it thinks fit.the precise extent of such limits.
