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British India - Section

Section 7 in The Shore Nuisances (Bombay And Kolaba) Act, 1853

7. Saving of rights of Government.-- Nothing in this Act shall prejudice or affect the rights of 2 the Government in any part of the said harbour, or of the sea- shore of the said lands, or preclude or interfere with any such proceedings, civil or criminal, for abating such nuisances and encroachments as aforesaid, as might have been had if this Act had not been passed.