Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(4) in The Punjab Reorganisation Act, 1966

(4)In this section and in sections 79 and 80, -
(A)"Beas Project" means the works which are either under construction or are to be constructed as components of the Beas-Sutlej Link Project (Unit I) and Pong Dam Project on the Beas river (Unit II) including -
(i)Beas-Sutlej Link Project (Unit I) comprising -
(a)Pandoh Dam and works appurtenant thereto,
(b)Pandoh-Baggi Tunnel,
(c)Sundernagar Hydel Channel,
(d)Sundernagar-Sutlej Tunnel,
(e)By-pass Tunnel,
(f)four generating units each of 165 M.W. capacity at Dehar Power House on the right side of Sutlej river,
(g)fifth generating unit of 120 M.W. capacity at Bhakra Right Bank Power House,
(h)transmission lines,
(i)Balancing Reservoir;
(ii)Pong Dam Project (Unit II) comprising -
(a)Pong Dam and works appurtenant thereto,
(b)Outlet Works,
(c)Penstock Tunnels,
(d)Power plant with four generating units of 60 M.W. each;
(iii)such other works as are ancillary to the works aforesaid and are of common interest to more than one State;
(B)"Bhakra-Nangal Project" means -
(i)Bhakra Dam, Reservoir and works appurtenant thereto;
(ii)Nangal Dam and Nangal-Hydel Channel;
(iii)Bhakra Main Line and canal system;
(iv)Bhakra Left Bank Power House, Ganguwal Power House and Kotla Power House, switchyards, sub-stations and transmission lines;
(v)Bhakra Right Bank Power House with four units of 120 M.W. each.