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[Cites 0, Cited by 1] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(1) in The Madhya Pradesh Reorganisation Act, 2000

(1)The Central Government may, as and when it considers necessary, constitute an inter-State River Water Board, after consultation with the successor States, for the planning and development of inter-State rivers and river valleys.