Section 2 — Definitions.

The Calcutta Port (Pilotage) Act, 1948
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 Part 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 ( 15 of 1908), has been extended.

Official Hindi (PDF) ↗

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