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Report No. 250

70. Betwa River Board (Amendment) Act, Act 49 of 1993

Category: Transportation and Infrastructure

Recommendation: Repeal

The Act was enacted to amend the Betwa River Board Act, 1976. The purpose of this amendment was to change the name of the Rajghat Reservoir (an inter-state dam project of the Governments of Madhya Pradesh and Uttar Pradesh) to Rani Laxmibai Sagar and to bring into effect such change of name in the Betwa River Board Act, 1976. Corresponding amendments have been made to the Betwa River Board Act, 1976. This Act has now served its purpose and the Central Government should repeal this Act.



Obsolete Laws - Warranting Immediate Repeal (Third Interim Report) Back




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