Section 31 in The Himachal Pradesh and Bilaspur (New State) Act, 1954
31. Saving of the powers of the Central Government in relation to the Bhakra-Nangal Project.-
Nothing in this Act shall be deemed to derogate from the powers of the Central Government to make such arrangements or to take such action in relation to the Bhakra-Nangal Project as may, having due regard to the purposes of the Project, be necessary to ensure its proper administration and effective implementation.
