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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1) in Damodar Valley Corporation Act, 1948

(1)the Government concerned shall be responsible for the capital costs of the works constructed exclusively for irrigation in its [State] [Substituted for the word "Provincial" by A.L.O., 1950]; and