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3. Appointment of officers.

The Central Government may, by notification in the Official Gazette,

( a ) define areas to be districts for the purposes of this Act;

3[(b) appoint a person to be the Director of Lighthouses and Lightships in each district;

(c) appoint persons to be Deputy Directors -General of Lighthouses and Lightships; and

(d) appoint a person to be the Director -General of Lighthouses and Lightships .]



Light House Act, 1927 Back




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