(1) The 1 [Government] may, 2 *** subject to any rights of private property, alter the limits of any port in which this Act is in force. 3 [ Explanation. --For the removal of doubts, it is hereby declared that the power coffered on the Government by this sub-section includes the power to alter the limits of any port by uniting with that port any other port or any part of any other port.] (2) When the 4 [Government] alters the limits of a port under sub-section (1) , it shall declare or describe, by notification in the Official Gazette, and by such other means, if any, as it thinks fit, the precise extent of such limits.Open in Lexace · Ask the AI about this section
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