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The Light House Act, 1927 [21st September, 1927.] An Act to consolidate and amend the law relating to the provision, maintenance and control of lighthouses by the Government in 2[3*** India]. WHEREAS it is expedient to consolidate and amend the law relating to the provision, maintenance and control of lighthouses by the Government in 2[3*** India]; It is hereby enacted as follows: 1. This Act has been extended to Goa, Daman and Diu with modifications by Reg. 12 of 1962, s. 3 and Sch. This Act has been extended to Lakshadweep by Reg. 8 of 1965, s. 3 and Sch. This Act comes into force in Pondicherry on 1.10.1963 vide Reg. 7 of 1963, s. 3 and Sch. I. 2. Subs. by the A.O. 1948, for "British India". 3. The words "the provinces of" omitted by the A.O. 1950.    |
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