Section 56(1) in The Gujarat Maritime Board Act, 1981
(1)Notwithstanding anything contained in Section 45 of the Indian Contract Act, 1872 (9 of 1872),-(a)when any Maritime Board's security is payable to two or more persons jointly and either or any of them dies, the Maritime Board's security shall be payable to the survivor or survivors of those persons, and(b)when any such security is payable to two or more persons severally and either or any of them dies, the security shall be payable to the survivor or survivors of those persons or to the representatives of the deceased or to any of them.
