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Bengal Presidency - Section

Section 48 in Calcutta Port Act, 1890

48. Powers of Commissioners to enter into certain contracts.-

The Commissioners, in accordance with a resolution passed at a meeting, may enter into contracts with any body corporate, registered joint-stock company or private person for the execution or supply by them or him of any works, labour materials, machines, stores or for other matters necessary for carrying into effect the trusts and purposes of this Act: