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249. Special trade passenger or pilgrim not to be landed at a place other than that at which he has contracted to land.- No master, owner or agent of 1[a special trade passenger ship] or a pilgrim ship shall land any 2[special trade passenger] or pilgrim at any port or place other than the port or place at which the 2[special trade passenger] or pilgrim may have contracted to land, unless with his previous consent, or unless the landing is made necessary by perils of the sea or other unavoidable accident.    |
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