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Bengal Presidency - Section

Section 36 in Calcutta Port Act, 1890

36. Government may order local survey and examination of works.-

(1)The 4[Central Government] may at any time, order a local survey and examination of any works of the Commissioners under this Act, or the intended site thereof.
(2)Cost of survey and examination to be borne by Commissioners.- The cost of such survey and examination shall be borne and paid by the Commissioners out of the moneys in their hands by virtue of this Act.