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Union of India - Section

Section 1 in The River Boards Act, 1956

1. Short title and commencement.

(1)This Act may be called the River Boards Act, 1956.
(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Came into force on 15-5-1957, vide notification EL-I-452(17)/57, dated 11-5-57, Gazette of India, Section I, extraordinary, page-165. 92Extended to and brought into force in Dadra and Nagar Haveli (w.e.f. 1-7-65) by Reg. 6 of 1963, Section 2 and Sch. I.The Act comes into force in Pondicherry on 1.10.1963 vide Reg. 7 of 1963, Section 3 and Sch. I.