Section 83 in The Maharashtra Maritime Board Act, 1996
83. Power etc. Of board as conservator.
All the powers, authorities and restrictions in respect of the work authorised under this Act, shall apply to the works which may be executed by the Board as the Conservator of the port or the body appointed under sub-section (1) of section 36 of the Indian Ports Act and also to the sanction of such works, the estimate therefore and the expenditure there under.
