72. Water-power concessions to be granted only to [the Board or a Generating Company]
[Substituted by Act 101 of 1956, Section 18, for Section 69 (w.e.f. 30.12.1956). ] .-The State Government shall not grant any concession for the development or use of water-power for any electrical purpose to any person other than the B [the Board or a Generating Company] [ Substituted by Act 115 of 1976, Section 27, for " the Board" (w.r.e.f. 8.10.1976).], unless the State Government is of opinion that it is not expedient for [the Board or a Generating Company] [ Substituted by Act 115 of 1976, Section 27, for " the Board" (w.r.e.f. 8.10.1976).] [or the Generating Company so to develop] [ Substituted by Act 115 of 1976, Section 27, for " or that the Board is unable so to develop" (w.r.e.f. 8.10.1976).] or use the water-power concerned.
