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State of West Bengal - Section

Section 2 in Calcutta Port (Pilotage) Act, 1948

2. Definitions.-

In this Act, unless there is anything repugnant in the subject or context,-
(a)"appointed day" means the date on which this Act comes into force;
(b)"Commissioners" means the Commissioners for the Port of Calcutta incorporated under the Calcutta Port Act, 1890 (Ben.Act 3 of 1890);
(c)"Hooghly area" means the part of the Hooghly River extending from the Port of Calcutta to the sea to which section 31 of the Indian Ports Act, 1908 has been extended.