Admiralty (Jurisdiction and Settlement of Maritime Claims)

[Act No. 22 of 2017]

[9th August, 2017.]

Contents
Title	Admiralty (Jurisdiction and Settlement of Maritime Claims)
Sections	Particulars
1.	Short title, extent and commencement
2.	Definitions
3.	Admiralty jurisdiction
4.	Maritime claim
5.	Arrest of vessel in rem
6.	Admiralty jurisdiction in personam
7.	Restrictions on actions in personam in certain cases
8.	Vesting of rights on sale of vessels
9.	Inter se priority on maritime lien
10.	Order of priority of maritime claims
11.	Protection of owner, demise charterer, manager or operator or crew of vessel arrested
12.	Application of Code of Civil Procedure
13.	Assistance of assessors.
14.	Appeal
15.	Transfer of proceedings by Supreme Court
16.	Power to make rules
17.	Repeal and savings.
18.	Power to remove difficulties