(1)With effect from such date as Government may by notification appoint, there shall be in respect of a port a Board charged with the responsibility of development, management, regulation and administration of such port and the duties of carrying out the provisions of this Act to be known as the Board of Trustees for such port.(2)The Board shall be a body corporate, with the name aforesaid having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract, and may by the said name sue and be sued.(3)With effect from the date of appointment of the Board in respect of any port no local authority constituted under the Orissa Municipal Act, 1950 (Orissa Act 23 of 1950), the Orissa Grama Panchayats Act, 1948 (Orissa Act 16 of 1948) or the Orissa Panchayat Samiti and Zilla Parishad Act, 1959 (Orissa Act 7 of 1960) shall exercise jurisdiction within such port.
