The Obstructions in Fairways Act, 1881
Act No. 16 of 1881
[15th March, 1881.]
An Act to empower the Government to remove or destroy obstructions in fairways, and to prevent the creation of such obstructions.
WHEREAS it is expedient to empower the Government to remove or destroy obstructions to navigation in fairways leading to ports in 2[the territories which, immediately before the 1st November, 1956, were comprised in Part A States and Part C States] and to prevent the creation of such obstructions: It is hereby enacted as follows:
1. The Act has been extended to Goa, Daman and Diu with modifications by Reg. 12 of 1962, s. 3 and Sch. and to the Union territory of Lakshadweep by Reg. 8 of 1965, s. 3 and Sch. (w.e.f. 1-10-1967).
2. Subs. by the Adaptation of Laws (No. 2) Order, 1956 for a Part A State or a Part C State".
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