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31. Saving of the powers of the Central Government in relation to the Bhakra-Nangal Project.-

Nothing in this Act shall be deemed to derogate from the powers of the Central Government to make such arrangements or to take such action in relation to the Bhakra-Nangal Project as may, having due regard to the purposes of the Project, be necessary to ensure its proper administration and effective implementation.



Himachal Pradesh and Bilaspur (New State) Act, 1954 Back




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