67. Port Trust securities .-(1) The Board may, with the sanction of the Central Government, prescribe the form in which Port Trust securities shall be issued by it and the mode in which, and the conditions subject to which, they may be transferred.
(2)The holder of any Port Trust security in any form may obtain in exchange therefor, upon such terms as the Board may from time to time determine, a Port Trust security in any other form prescribed by regulations.(3)The right to sue in respect of moneys secured by the Port Trust securities shall be exercisable by the holders thereof for the time being without preference in respect of priority of date.
