Section 2 in The Punjab Termination of Agreement Act, 2004
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Ravi Beas Waters" means the waters of the rivers Ravi and Beas flowing or stored and available for distribution in any of the headworks in the territory of Punjab;(b)"Agreements" means all Agreements relating to the Ravi Beas waters including the Agreement dated 31st December, 1981 signed by the Chief Ministers of the State of Punjab, Haryana and Rajasthan; and(c)"Government" means the Government of Punjab.
