7. Effect of inter-State agreement .-Where an agreement is entered into under section 6, the participating State Governments shall, by notification in the Official Gazette, declare a date on which the agreement shall come into force, and on and after that date-
(a)the Board constituted for the one State shall have all the powers and duties of a Board under this Act in respect of both States as if they constituted a single State;(b)references in this Act to-(i)the State,(A)both States,(B)where more than one State Electricity Consultative Council has been constituted under section 16, to all such Councils, and(C)the Legislature of both States;(ii)the State Electricity Consultative Council, and(iii)the State Legislature, shall, unless the context otherwise requires, be construed as references respectively to-(c)the provisions of section 60 in relation to the assumption by the Board of the rights and liabilities of the State Government arising before the first constitution of the Board shall apply to the assumption by the Board of the rights and liabilities of the Government of the State to which the exercise of its functions under this Act is extended under the agreement, as if in that section for the words "before the first constitution of the Board" there were substituted the words and figure "before the date on which the agreement under section 6 came into force".
