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State of Karnataka - Section

Section 82 in Karnataka Maritime Board Act, 2015

82. Powers etc., of Board as Conservator.

- All the powers, authorities and restrictions contained in this Act in respect of the work by this Act authorized, 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, 1908 and also to the sanction of such works, the estimate therefore and the expenditure thereunder.