(1)Notwithstanding anything contained in this Act but subject to the provisions of section 79, all rights and liabilities of the existing State of Bihar in relation to water resource projects in relation to(i)Ganga and its tributaries; and(ii)Sone and its tributaries, shall, on the appointed day be the rights and liabilities of the successor States in such proportion as may be fixed and subject to such adjustments as may be made, by agreement entered into by the said States after consultation with the Central Government, or if no such agreement is entered into within two years of the appointed day, then the Central Government 'may. by order, determine within one year having regard to the purposes of the project :Provided that the order so made by the Central Government may be varied by any subsequent agreement entered into by the successor States after consultation with the Central Government.
