3. Declaration as to expediency of control by the Union of Ganga-Bhagirathi-Hooghly river for certain purposes.-
It is hereby declared that it is expedient in the public interest that the1[Union] should take under its control the regulation and development of Ganga-Bhagirathi-Hooghly river for purposes of shipping and navigation on the national waterway2[to the extent provided in the Inland Waterways Authority of India Act, 1985 (82 of 1985)].
1. Subs. by Act 82 of 1985, s. 38 for "Central Government" (w.e.f. 27-10-1986).
2. Subs. by s. 38, ibid., for "to the extent hereinafter provided" (w.e.f. 27-10-1986).
3. Sections 4 to 15 omitted by s. 38, ibid. (w.e.f. 27-10-1986).
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