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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(3) in Damodar Valley Corporation Act, 1948

(3)All regulations made under sub-sections (1) and (2) shall, as soon as possible, be published also in the official Gazettes of the [State] [Substituted for the word "Provincial" by A.L.O., 1950.] Governments.THE SCHEDULE(See section 24)
PART I
Acts Provisions of the Acts specified in column (1)
1. The Canals Act, 1864 (Bengal Act 5 of 1864). Section 6 (Power of State Government to fix and alter rates of tolls).
2. The Indian Forest Act, 1927 (16 of 1927). Section 8 (Power of State Government to appoint persons to collect tolls who may farm collection).
PART II
Acts Provisions of the Acts specified in column (1)
1. The Bengal Irrigation Act, 1876 (Bengal Act 03 of 1876). Part III(Power of the maintenance of canals).Section 41 of Part IV (Power of Canal Officer to issue notice to person causing obstruction).Section 42 of Part IV (Power of Canal Officer to cause obstruction to be removed).
2. The Bengal Embankment Act, 1882 (Bengal Act 02 of 1882). Part II(Power of Collector and procedure thereon).Part III(Powers of Collector in cases of imminent danger to life or property).
3. The Indian Forest Act, 1927 (16 of 1927). Section 36 (Power to assume management of forests).