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Bengal Presidency - Section

Section 83 in Calcutta Port Act, 1890

83. Wharves etc., not to be erected by private persons without assent of Central Government.- It shall not be lawful for any person or persons, save the Commissioners, to make, erect or fix below high-water-mark within the Port any wharf, quay, stage, jetty, pier, erection or mooring, unless the assent of the 1[Central Government] shall have been first obtained.