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Bengal Presidency - Section

Section 29 in Calcutta Port Act, 1890

29. Commissioners may appoint Committees.-

The Commissioners may, from time to lime, in accordance with a resolution passed at a meeting, appoint Committees of their number for carrying into effect any part of the pro visions of this Act, with such powers, and under such instructions, directions or limitations as by such resolution shall be defined; and on any such Committee three members shall be a quorum; and the Commissioners in meeting shall have power to alter or discontinue any such committee.