| Repealed by Act 1 of 1938, S. 2 and Sch.] |
| [Passed by the Indian Legislature.] |
| (Received the assent of the Governor General on the 17th March, 1931.) |
An Act to make special provision for the administration of the port of Vizagapatam.
Whereas it is expedient to make special provision for the administration of the port of Vizagapatam; It is hereby enacted as follows:-
1. Short title:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 1 read as:
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1. Short title.- This Act may be called the Vizagapatam Port Act, 1931.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
2. Constriction of certain enactments in their application to port of Vizagapatam:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 2 read as:
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2. Constriction of certain enactments in their application to port of Vizagapatam.- The enactments specified in the Schedule shall, in their application to the port of Vizagapatam, be construed as if references in the said enactments to the Local Government, to the local official Gazette and to the Fort St. George Gazette were references to the Governor General in Council and to the Gazette of India, respectively, and, where anything done in respect of the said port under any of the said enactments is in force immediately before the commencement of this Act, it shall be deemed, as from the commencement of this Act, to have been done under that enactment as so construed.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
Schedule
Schedule
1[* * *]
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Prior to repeal by Act 1 of 1938, Schedule read as:
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Schedule
(1) Act of the Governor General in Council.-The Indian Parts Act, 1908, with the exception of clause (p) of sub-section (1) of section 6, section 17, section 49 and section 50.
(2) Madras Act.-The Madras Outports Landing and Shipping Fees Act, 1885.
1 Repealed by Act 1 of 1938, S. 2 and Sch.