Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] Bengal Presidency - Subsection Section 36(2) in Calcutta Port Act, 1890 (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.
