Section 63 in The Himachal Pradesh Minor Canals Act, 1976
63. Powers as regards canals, rivers or creeks situated partly within or partly without the limits of Himachal Pradesh.
- Any or all of the powers exercisable by the Government under this Act, in respect of any canal, river or creek may be exercised by the Government in the case of any canal, river or creek which is, or may, at any time, be situated partly within and partly without the limits of Himachal Pradesh, and in respect of so much of any such canal, river or creek as is within these limits and in the case of any such canal, river or creek, the Government may, by notification and notwithstanding the provisions of section 2, declare what sections of this Act shall be applicable thereto.
