Section 85(8)(d) in The Andhra Pradesh Reorganisation Act, 2014

[Cites 0, Cited by 1] [Section 85(8)] [Section 85] [Entire Act]

State of Andhra Pradesh - Subsection

Section 85(8)(d) in The Andhra Pradesh Reorganisation Act, 2014

(d)making an appraisal of any proposal for construction of new projects on Godavari or Krishna rivers and giving technical clearance, after satisfying that such projects do not negatively impact the availability of water as per the awards of the Tribunals constituted under the Inter-State River Water Disputes Act, 1956 (33 of 1956) for the projects already completed or taken up before the appointed day; and

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State of Andhra Pradesh - Subsection

Section 85(8)(d) in The Andhra Pradesh Reorganisation Act, 2014