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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(7) in The Acquired Territories (Merger) Act, 1960

(7)Piyain and Surma river regions to be demarcated in accordance with the relevant notifications, cadastral survey maps and; if necessary, record of rights. Whatever the result of this demarcation might be, the nationals of both the Governments to have the facility of navigation on both these rivers.* * * * * *