(3)Notwithstanding anything contained in this Act, an agreement may be entered into-(a)by two or more Governments of contiguous States, or(b)by the Central Government (in respect of one or more Union territories) and one or more Governments of States contiguous to such Union territory or Union territories,to be in force for such period and to be subject to renewal for such further period, if any, as may be specified in the agreement to provide for the constitution of a Joint State Committee,-(i)in a case referred to in clause (a), for all the participating States, and(ii)in a case referred to in clause (b), for the participating Union territory or Union territories and the State or States.
