70. Power for Central Government to define tidal water.-
The 3[Central Government] may, by notification in the Official Gazette, define how much of any tidal water shall be deemed to be an inland water for the purposes of this Act. 4* * * * *
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70. Power for Central Government to define tidal water.- The 3[Central Government] may, by notification in the Official Gazette, define how much of any tidal water shall be deemed to be an inland water for the purposes of this Act. 4* * * * * |
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