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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(c) in Rajasthan River Basin and Water Resources Planning Act, 2015

(c)to ensure that the Integrated State Water Resources Plan and water resources projects proposed by Water Resources Planning Department of the State Government are in conformity with the economic, hydrologic and environmental viability and where relevant, are in consonance with the State's obligations under inter-state agreements and awards of water dispute tribunals;