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Bengal Presidency - Section

Section 11109 in Calcutta Port Act, 1890

11109.

-A. Power of Commissioners to remit tolls, etc.- The Commissioners in meeting may, in special cases, for reasons to be recorded in writing, remit the whole or any portion of the tolls, dues, rates or charges leviable according to any scale for the time being in force under section 107 or section 109.