Section 108(2)(b) in The States Reorganisation Act, 1956

[Cites 0, Cited by 0] [Section 108(2)] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(2)(b) in The States Reorganisation Act, 1956

(b)in the case where two or more successor States are concerned with the project after that day. except by agreement between those successor States, or if no agreement is reached, except in such manner as the Central Government may by order direct, and the Central Government may from time to time give such directions as may appear to it to he necessary for the due completion of the project and for its administration, maintenance and operation thereafter.

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Union of India - Subsection

Section 108(2)(b) in The States Reorganisation Act, 1956