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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Telangana - Subsection

Section 61(2)(c) in Water (Prevention and Control of Pollution) Act, 1974

(c)all property owned or controlled by the Central Board or such Joint Board shall, until the Central Board or the Joint Board, as the case may be, is reconstituted under sub-section (3) vest in the Central Government.