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State of Tamilnadu - Section

Section 83 in Tamil Nadu Maritime Board Act, 1995

83. Powers, etc. of Board as Conservator.

- All the powers, authorities and restrictions contained in this Act in respect of the work by the Act authorised, shall apply to the works which may be executed by the Board as the Conservator of the Port or as the body appointed under sub-section (1) of section 36 of the Indian Ports Act and also to the sanction of such works, the estimate thereof and the expenditure thereunder.