70. Power for Central Government to define tidal water.
The [Central Government] [Substituted by Act 38 of 1950, Section 2, for "State Government".] may, by notification in the Official Gazette, define how much of any tidal water shall be deemed to be an inland water for the purposes of this Act.[* * * * *] [Proviso omitted by Act 38 of 1950, Section 2. ]
